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[Cites 0, Cited by 0] [Section 488(4)] [Section 488] [Entire Act]

State of Bihar - Subsection

Section 488(4)(c) in The Bihar Municipal Act, 2007

(c)All debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the various authorities organisations set up under the Acts listed in subsection 3 of this Section shall be deemed to have been incurred, entered into or engaged to be done by, with or for the Municipality.