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

Bombay Presidency - Subsection

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

(m)that any register maintained by an existing corporation, shall be divided in such manner as is provided in the order, or that such registers shall be deemed to be prepared or maintained by the existing corporation as reorganized, or by any new corporation, or by each of them;