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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Telangana - Subsection

Section 41(1)(d) in Nizams Institute of Medical Sciences Act, 1989

(d)all borrowings made or contracts entered into by or on behalf of and all other liabilities and obligations of whatever kind, incurred in relation to the Nizam's Institute of Medical Sciences and subsisting on the appointed day, shall stand transferred to and shall vest absolutely in the Nizam's Institute of Medical Sciences established under section 3 of this Act (herein-after in this section called the Institute).