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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(3) in The K.S. Ray Tuberculosis Hospital Acquisition Act, 1979

(3)Any contract, whether express or implied, or other arrangement, whether under any statute or otherwise, in so far as it relates to the affairs of the institution in relation to its undertaking and in force immediately before the appointed day shall be deemed to have terminated on the appointed day.