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

Bombay Presidency - Subsection

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

(s)the provision that anything done or any action taken (including any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation, form, bye-law or scheme framed, certificate obtained, permit or licence granted or registration effected) by the existing corporation shall be deemed to be a thing done or action taken by the existing corporation as reorganised or any new corporation, or by each of them;