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[Cites 0, Cited by 0] [Section 410] [Entire Act]

State of Maharashtra - Subsection

Section 410(4) in The City of Nagpur Corporation Act, 1948

(4)All debts and obligations incurred, all contracts entered into and all matters and things to be done by, or for, the Corporation or the Administrator of the City before the reconstitution of the Corporation shall be deemed to have been incurred, entered into or to be done by, or for, the Corporation as reconstituted under this section.