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[Cites 0, Cited by 0] [Section 615(6)] [Section 615] [Entire Act]

State of Jharkhand - Subsection

Section 615(6)(c) in Jharkhand Municipal Act, 2011

(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 and organisations set up under the Acts listed in sub-sections (1), (3), (4) and (5) of this section shall be deemed to have been incurred, entered into or engaged to be done by, with or for the municipality,