Section 3(1)(d) in The Lady Hardinge Medical College and Hospital (Acquisition) and Miscellaneous Provisions Act, 1977

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Union of India - Subsection

Section 3(1)(d) in The Lady Hardinge Medical College and Hospital (Acquisition) and Miscellaneous Provisions Act, 1977

(d)all borrowings made by, or on behalf of, and all other liabilities and obligations of whatever kind, incurred in relation to, the Lady Hardinge Medical College and Hospital, and subsisting on the appointed day,

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Union of India - Subsection

Section 3(1)(d) in The Lady Hardinge Medical College and Hospital (Acquisition) and Miscellaneous Provisions Act, 1977