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

State of West Bengal - Subsection

Section 4(4)(b) in The S.B. Dey Sanatorium Acquisition Act, 1979

(b)it is hereby declared that the liabilities of the institution in relation to its undertaking which has vested in the State Government under section 3 shall be met by the State Government in such manner as may be prescribed.