Section 7(c) in The Bombay Board and Faculty of Ayurvedic and Unani Systems of Medicine (Reconstitution And Reorganisation) Order, 1959.
(c)in any other case, by the Board or, as the case may be, the Faculty; and all rights and liabilities which have accrued or may accrue under any such contract shall to the extent to which they would have been the rights and liabilities of the Board or, as the case maybe, the Faculty be the rights and liabilities of the Government of Mysore, the Rajasthan Board or the Board or the Faculty, as the case may be.
