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[Cites 0, Cited by 0] [Section 38(5)] [Section 38] [Entire Act]

Bombay Presidency - Subsection

Section 38(5)(e) in The Bombay Homoeopathic Practitioners' Act, 1959

(e)all proceedings and matters pending before any authority or officer immediately before the said date shall be deemed to be transferred to and continued before the corresponding authority or officer under this Act as amended by the Bombay Homoeopathic and Biochemic Practitioners' (Amendment) Act, 1985, competent to entertain such proceedings and matters;