Legal Document View

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
[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(1)(b) in The Bombay Public Trusts (Corporations) Order, 1959.

(b)situate in the State of Bombay or the State of Mysore, then the trust shall be deemed to be registered on that day without further inquiry, charge or fee in that State by the existing corporation or as the case may be, the new corporation, and the registration of such trust under the Act in any other State shall be deemed to be cancelled.