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[Cites 0, Cited by 0] [Section 360] [Entire Act]

Union of India - Subsection

Section 360(b) in The Cantonments Act, 2006

(b)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the Board shall be deemed to have been incurred, entered into or engaged to be done by, with or for the Board constituted under this Act;