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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Telangana - Subsection

Section 41(2) in Nizams Institute of Medical Sciences Act, 1989

(2)Every deed of gift, endowment, bequest or trust or other document in relation to all or any of the properties, and assets, referred to in clause (1), shall as from the appointed day be construed as if it were made or executed in favour of the Institute.