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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

Bombay Presidency - Subsection

Section 91(2)(ix) in The Bombay University Act, 1974

(ix)any will, deed or other document made before the commencement of this Act, which contains any bequest, gift, terms or trust in favour of the University constituted under the said Act shall, on the commencement of this Act, be construed as if the University constituted under this Act is named therein instead of the University constituted under that Act;