Section 14 in The Bombay Nursing Council (Reorganisation) Order, 1962.
14. Contracts.
- Where before the appointed day, the existing Council has made any contract which on that date is subsisting that contract shall be deemed to have been made-(a)if the purposes of the contract are, as from the appointed day, exclusively relatable to the Bombay area of the State of Gujarat, by the Council established for that area;(b)in any other case, by the Council established for the Bombay area of the State of Maharashtra,and accordingly, 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 Council established for the Bombay area of the State of Gujarat or the Council established for the Bombay area of the State of Maharashtra, as the case may be.
