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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of West Bengal - Subsection

Section 3A(2)(iv) in The Calcutta National Medical College And Hospital Act, 1967

(iv)any contract, whether express or implied, or other arrangement, whether made under any statute or otherwise, in relation to the management of any property or other affair of the institution, and in force immediately before the date of vesting shall be deemed to have terminated on and from the date of vesting;