Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Bombay Presidency - Subsection

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

(j)the substitution of any such transferee of the existing corporation, or the addition of any such transferee, as a party to any legal proceedings or proceedings pending before any officer or authority, to which the existing corporation is a party;