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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(2)(i) in The Bombay Statutory Corporations (Regional Reorganisation) Act, 1960

(i)the transfer in whole or in part of the assets, rights and liabilities of the existing corporation, including the rights and liabilities under any contract made by it, to one or more new corporations, and the terms of such transfer;