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Union of India - Section

Section 3 in The Victoria Memorial Act, 1903

3. Property vested in Trustees.

- All sums of money now in the custody of the said Provisional Executive Committee and all other property, whether moveable or immoveable, which have been or may hereafter be given, bequeathed or otherwise transferred for the purposes of the said Memorial or acquired for the said purposes by the Trustees shall vest in the Trustees.