Section 41(1)(c) in Nizams Institute of Medical Sciences Act, 1989

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State of Telangana - Subsection

Section 41(1)(c) in Nizams Institute of Medical Sciences Act, 1989

(c)all other properties and assets, movable and immovable including leases pertaining to the Nizam's Institue of Medical Sciences, cash balances, reserve funds, investments and all other rights and interests in, or in relation to, or arising out of, such property as were, immediately before the said commencement in the ownership, possession, power or control of any person in charge of the management of the affairs of the Niiam's Institute of Medical Sciences; and

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State of Telangana - Subsection

Section 41(1)(c) in Nizams Institute of Medical Sciences Act, 1989