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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(2) in The Sree Balaram Seva Mandir Acquisition Act, 1978.

(2)For the avoidance of doubts it is hereby declared that the liabilities in relation to the hospital or any part of it accruing before the date of coming into force of this Act shall be met from the amount referred to in sub-section (1).