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

State of West Bengal - Subsection

Section 4(7) in The Niramoy Group Of Institutions Acquisition Act, 1982

(7)Subject to the provisions of sub-section (4), if on the appointed day any suit, appeal of other proceeding of whatever nature by or against the Institution is pending, the same shall be continued, proceeded with or enforced by or against the Institution.