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Bombay Presidency - Section

Section 10 in The Bombay Board and Faculty of Ayurvedic and Unani Systems of Medicine (Reconstitution And Reorganisation) Order, 1959.

10. Transfer of certain proceedings pending before Board.

- Any proceeding relating to a practitioner which is pending immediately before the appointed day before the Board shall on that date stand transferred, for disposal according to law,-
(a)to the Government of Mysore, if the practitioner is ordinarily resident in the Karnataka area; and
(b)to the Rajasthan Board, if the practitioner is ordinarily resident in the Abu area.