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

Bombay Presidency - Subsection

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

(f)the provision for a quorum for the meeting and other proceedings of an existing corporation as reorganized, or for any new corporation;