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

State of West Bengal - Subsection

Section 4(4)(a) in The S.B. Dey Sanatorium Acquisition Act, 1979

(a)if on the appointed day any suit, appeal or other proceeding, of whatever nature, in relation to the undertaking of the institution is pending by or against the institution, the same shall be continued, proceeded with and enforced by or against the institution;