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[Cites 0, Cited by 0] [Section 284(2)] [Section 284] [Entire Act]

State of West Bengal - Subsection

Section 284(2)(c) in The Asansol Municipal Corporation Act, 1990.

(c)all contracts made or liabilities incurred by the Asansol Municipality and legally substituting against that municipality immediately before the commencement of this Act, shall, at the date of commencement of this Act, pass on to the Corporation; and