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

Bombay Presidency - Subsection

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

(e)the nomination of such number of members to constitute any existing corporation as reorganized, or any new corporation for such period as may be specified in the order, or until a corporation is duly constituted for the region under any of the Acts aforesaid;