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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Bombay Presidency - Subsection

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

(a)"existing corporation" means a body corporate constituted under any Act mentioned in the Schedule, or any such body which is deemed to be the body corporate for the purposes of any such Act, or which is performing the functions, discharging the duties and exercising the powers to any such body;