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

State of West Bengal - Subsection

Section 3B(3) in The Calcutta National Medical College And Hospital Act, 1967

(3)For the avoidance of doubts it is hereby declared that the liabilities of the institution in relation to its properties which have vested in the State Government under section 3A, shall be met from the amount referred to in sub-section, (2).