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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(f) in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013

(f)All debts, liabilities and obligations, relating to the objects and purposes of this Act, incurred before the appointed day and lawfully subsisting against the said Council for or in connection with the purposes of the Board shall be discharged and satisfied by the Board.