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[Cites 0, Cited by 0] [Section 38(5)] [Section 38] [Entire Act]

Bombay Presidency - Subsection

Section 38(5)(f) in The Bombay Homoeopathic Practitioners' Act, 1959

(f)all prosecutions instituted by or on behalf of or against the dissolved Board and Court or the said person and all suits and other legal proceedings instituted by or against the dissolved Board and Court or the said person or any officer or any such dissolved Board and Court on behalf of the dissolved Board and Court or of the said person pending on the said date, shall be continued by or against the Council;