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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(4) in The Maharashtra Medical Council Act, 1965

(4)all debts, liabilities and obligations incurred by or on behalf of a dissolved Council, immediately before the appointed day and subsisting on the said day, 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,