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[Cites 0, Cited by 0] [Section 386(4)] [Section 386] [Entire Act]

State of Maharashtra - Subsection

Section 386(4)(c) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

(c)In either case, the Registrar shall sort the transferable papers into sub-parcels according to the next available preferences recorded thereon, shall make a separate sub-parcel of the non-transferable papers and shall ascertain the number of papers in each sub-parcel of transferable papers.