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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(2) in The Midnapore Medical College (Taking Over Of Management And Subsequent Acquisition) Act, 2002

(2)Any money advanced under sub-section (1) shall, subject to the prior payment of municipal taxes and any sum due to Government on account of taxes or fees, be a first charge upon the properties of the institution.