Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bombay Presidency - Section

Section 4 in The Bombay Secondary School Certificate Examination Board (Reconstitution) Order, 1959.

4. Recovery of outstanding fees, charges, contributions and other dues.

- The right to recover fees, charges, contributions and other moneys which immediately before the appointed day were due or payable to the existing Corporation, and remain unpaid on that day shall continue to be with the existing Corporation.