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24. B. "Temporary provision in respect of institutions. - Any institution which was approved and recognised or affiliated or deemed to be approved or recognised or affiliated by or to the Bombay Nursing Council, and the approval, recognition or affiliation of which is in force immediately before the date on which the Bombay Nursing Council (Reorganisation) Order, 1962, made under Section 4 of the Inter-State Corporations Act, 1957 (38 of 1957), comes into force, shall, on the same terms and conditions, continue thereafter to be approved and recognised or affiliated only by or to the Council which by that Order is established or deemed to be established for that part of the State of Gujarat or Maharashtra to which this Act extends and in which such institution is situate until the approval and recognition or affiliation, as the case may be, is duly withdrawn.";