Section 8 in The Bombay Nursing Council (Reorganisation) Order, 1962.
8. Recovery of outstanding fees and dues.
- All fees and other dues payable to the existing Council under the Act shall-(a)if the dues are payable by any person who is ordinary resident in the Bombay area of the State of Gujarat, be recoverable by the Council established for the Bombay area of the State of Gujarat; and(b)in any other case, be recoverable by the Council established for the Bombay area of the State of Maharashtra.
