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[Cites 0, Cited by 0] [Section 38(5)] [Section 38] [Entire Act]

Bombay Presidency - Subsection

Section 38(5)(g) in The Bombay Homoeopathic Practitioners' Act, 1959

(g)the Registrar and all officers and servants in the employment of the dissolved Board and Court immediately before the said date, shall be the Registrar, officers and servants employed by the Council and shall receive salaries and allowances and be subject to the conditions of service or retirement benefits which they were entitled to or subject to on the said date :