Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] Bombay Presidency - Subsection Section 5(a) in The Bombay Village Industries Board (Reconstitution) Order, 1959. (a)if the purposes of the contract are, as from the appointed day, exclusively relatable to the Karnataka area, by the Mysore Corporation;
