Section 3(2)(u) in The Bombay Statutory Corporations (Regional Reorganisation) Act, 1960

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(2)(u) in The Bombay Statutory Corporations (Regional Reorganisation) Act, 1960

(u)the adaptation and modification of any of the Acts aforesaid under which an existing corporation is functioning and operating, whether by way of repeal or amendment, as may be necessary or expedient to give effect to the setting up of regional corporations.

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Bombay Presidency - Subsection

Section 3(2)(u) in The Bombay Statutory Corporations (Regional Reorganisation) Act, 1960