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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(3)(c) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015

(c)any deed or other document, whether made or executed before or after the commencement of this Act which contains any bequest, gift or trust in favour of the Society, shall be construed as the bequest, gift or trust to the Institute;