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

Bombay Presidency - Subsection

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

(r)the provision for the right to recover any loans, subventions, contributions or other monies or any part thereof by the State Government, or by the existing corporation as reorganized, or by any new corporation;