Section 11 in The Bombay State Dental Council (Reconstitution And Reorganization Order, 1961
11. Legal proceedings.
- Where immediately before the appointed day, the existing Council is a party to any legal proceedings instituted in any Court, by or against any dentist or other person,-(a)if the Court is situated in the Bombay or Kutch area of the State of Gujarat, the Gujarat State Dental Council,(b)if the Court is situated in the Karnataka area, the Government of Mysore,(c)if the Court is situated in the Abu area, the Government of Rajasthan,(d)in any other case, the Maharashtra State Dental Council, shall respectively be deemed to be substituted for the existing Council as a party to these proceedings, and the proceedings may continue accordingly.
