Section 12 in The Bombay State Dental Council (Reconstitution And Reorganization Order, 1961
12. Contracts.
- Where before the appointed day, the existing Council has made any contract which on that date is subsisting, that contract shall be deemed to have been made(a)if the purposes of the contract are as from the appointed day exclusively relatable to the Bombay or Kutch area of the State of Gujarat, by the Gujarat State Dental Council;(b)if the purposes of the contract are as from the appointed day exclusively relatable to the Karnataka area, by the Government of Mysore;(c)if the purposes of the contract are as from the appointed day exclusively relatable to the Abu area, by the Government of Rajasthan;(d)in any other case, by the Maharashtra State Dental Council, and accordingly, all rights and liabilities which have accrued or may accrue under any such contract, shall, to the extent to which they would have been the rights and liabilities of the existing Council, be the rights and liabilities of the Gujarat State Dental Council, the Government of Mysore, the Government of Rajasthan or the Maharashtra State Dental Council, as the case may be.
