Section 9 in The Indian Red Cross Society (Bengal Branch) Act, 1920
9. [ Managing Body may transfer the balance amount due to East Pakistan Red Cross Society through the Indian Red Cross Society. - (1) Notwithstanding anything contained in this Act, the Managing Body may transfer to the East Bengal Provincial Branch of the Pakistan Red Cross Society (hereinafter referred to as the East Pakistan Red Cross Society), through the Indian Red Cross Society, the sum of rupees forty-eight thousand, five hundred and sixty-seven, being the balance amount due to the East Pakistan Red Cross Society, as shown in Schedule II.
(2)Upon the transfer of the amount referred to in sub-section (1) to the East Pakistan Red Cross Society, the Society shall be freed and discharged from all obligations in respect of anything to be done in East Pakistan or any part thereof.] [Section 9 inserted by W.B. Act 13 of 1958.][Schedule I] [Word substituted for the words 'THE SCHEDULE' by W.B. Act 13 of 1958.][See section 6F (1).]Rules under sub-section (1) of section 6F of the Indian Red Cross Society (Bengal Branch) Act, 1920.
