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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(a) in The Bombay Board and Faculty of Ayurvedic and Unani Systems of Medicine (Reconstitution And Reorganisation) Order, 1959.

(a)if the dues are payable by any practitioner or other person who is ordinarily resident in the pre-Reorganisation State of Bombay excluding the transferred territories, be recovered by the Board or the Faculty, as the case maybe;