Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(4) in The Bombay Statutory Corporations (Regional Reorganisation) Act, 1960

(4)Where any order is made under this section transferring any assets, rights or liabilities of an existing corporation then by virtue of such order, such assets, rights or liabilities of the existing corporation shall vest in and be the assets, rights and liabilities of the transferee.