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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(d) in The Maharashtra Medical Practitioners Act, 1961

(d)all debts, liabilities and obligations incurred by or on behalf of the dissolved Board and Faculty, immediately before the commencement date 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 or under this Act and shall continue in operation accordingly;