Section 4 in The Lady Dufferin Victoria Zenana Hospital Act, 1955
4. Division of assets between West Bengal and East Bengal.
- The Governing Body of the Society are hereby empowered, after the liabilities which are outstanding immediately before the commencement of this Act have been paid, to divide the cash assets including securities, of the Countess of Dufferin Fund, Bengal Branch, into two parts, one part, being three-fourths of the whole of such cash assets including securities (hereinafter referred to as the First Part, of the Assets) to be utilized in West Bengal and the other part, being one-fourth of such cash assets including securities (hereinafter referred to as the Second Part of the Assets) to be dealt with in the manner specified in section 6.
