Section 6 in The Punjab Guru Gobind Singh Medical College, Faridkot (Acquisition and Miscellaneous Provisions) Act, 1978
6. Liabilities for breach of trust etc., incurred by trustees not to be affected.
- For the removal of doubts, it is hereby declared that nothing in this Act shall be deemed to affect any liabilities by way of breach of trust, or any penalty or punishment in respect of any offence incurred by the trustees or any of the trustees in respect of anything done or omitted to be done by them or him at any time before the appointed day.
