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

Bombay Presidency - Subsection

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

(n)that any person who immediately before a specified date is on any register or list prepared and maintained by any existing corporation under any of the Acts aforesaid, shall be entitled to practise in the area within the jurisdiction of the existing corporation as reorganized, or any new corporation, or within the jurisdiction of both of them;