Section 9 in The Bombay Board and Faculty of Ayurvedic and Unani Systems of Medicine (Reconstitution And Reorganisation) Order, 1959.
9. Legal proceedings.
- Where immediately before the appointed day, the Board or, as the case may be, the Faculty is a party to any legal proceedings instituted in any Court in the State of Mysore or Rajasthan by or against any practitioner or other person, the Government of Mysore or the Rajasthan Board, shall respectively be deemed to be substituted for the Board or, as the case may be, the Faculty as a party to those proceedings, and the proceedings may continue accordingly.
