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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(4) in The Gujarat Medical Council Act, 1967

(4)all debts, liabilities and obligations incurred by or on behalf of a dissolved Council immediately before the specified date and subsisting on the said date shall be deemed to have been incurred by the Council in exercise of the powers conferred on it by this Act and shall continue in operation accordingly,