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

Bombay Presidency - Subsection

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

(h)the appointment of any Registrar, or any other officer or person required to be appointed by or under any of the Acts aforesaid, and the terms and conditions of service applicable to him;