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

Bombay Presidency - Subsection

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

(p)that a public trust, duly registered under the Bombay Public Trusts Act, 1950, the Property of which is wholly situated in one region and the registered office of which is in another region, or the property of which is partly situated in one region and partly in another, shall be deemed to be registered in a particular region, or in both regions;