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

Bombay Presidency - Subsection

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

(g)where an existing corporation is a corporation sole, the appointment of any person to the office of that corporation as reorganised, or of any such new corporation;