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[Cites 0, Cited by 0] [Section 288(1)] [Section 288] [Entire Act]

State of West Bengal - Subsection

Section 288(1)(c) in The Chandernagore Municipal Corporation Act, 1990

(c)all contracts made or liabilities incurred by the former Corporation and legally subsisting against the former Corporation immediately before the commencement of this Act, shall, at the date of commencement of this Act, pass on to the Corporation; and