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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Maharashtra - Subsection

Section 39(b) in Maharashtra Homoeopathic Practitioners' Act, 1960

(b)all the property movable or immovable which on the day immediately preceding the said date vested in the dissolved Board and Court shall, subject to all limitations and conditions as were in force on that day, vest in the Council;