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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(6) in The Bombay Statutory Corporations (Regional Reorganisation) Act, 1960

(6)Except as otherwise provided by this Act, or any order made thereunder, the Act under which an existing corporation is functioning and operating shall in all other respects apply to such existing corporation as reorganised, or to any new corporation constituted for a region.