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

Bombay Presidency - Subsection

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

(d)all debts, liabilities and obligations incurred by or on behalf of the dissolved Board and Court or the said person, immediately before the said date and subsisting on the said date, shall be deemed to have been incurred by the Council in exercise of the powers conferred on it by or under this Act and shall continue in operation accordingly;