Section 39(a) in Maharashtra Homoeopathic Practitioners' Act, 1960
(a)the board of Homoeopathic and Biochemic Systems of Medicines, Bombay and the Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Bombay, which stood dissolved (hereinafter in this section referred to as "the dissolved Board and Court") and all the powers and duties of which were being exercised or performed by a person appointed under section 36 (hereinafter referred to as "the said person") on the day immediately preceding the date of the commencement of the Bombay Homoeopathic and Biochemic Practitioners' (Amendment) Act, 1985, shall stand permanently dissolved on the said date; and all the rights of the dissolved Board and Court shall, on the said date, vest in the Council;
