Section 10 in The Bombay Labour Welfare Board (Reconstitution) Order, 1959.
10. Legal proceedings.
- Where, immediately before the appointed day, the existing Board is a party to any legal proceedings with respect to any property rights or liabilities transferred to the new Board under this Order, that Board shall be deemed to be substituted for the existing Board as a party to those proceedings, or added as a party thereto, as the case may be, and the proceedings may continue accordingly.
