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

Bombay Presidency - Subsection

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

(q)the division or re-allocation of any schemes which may be formulated, approved or sanctioned by the existing corporation, between the existing corporation as reorganized, and any new corporation, or between any new corporations;