Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Bombay Presidency - Subsection Section 2(c) in The Bombay Statutory Corporations (Regional Reorganisation) Act, 1960 (c)"Maharashtra region" means the area comprised in the pre-Reorganisation State of Bombay, excluding the transferred territories and also the Gujarat region,
