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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of West Bengal - Subsection

Section 3A(2)(ii) in The Calcutta National Medical College And Hospital Act, 1967

(ii)all deeds of gift, endowment, bequest or trust, covering all properties and assets referred to in sub-clause (c) of clause (i), shall be construed as if they were executed in favour of the State Government;