Section 9(2) in The Indian Red Cross Society (Bengal Branch) Act, 1920
(2)Upon the transfer of the amount referred to in sub-section (1) to the East Pakistan Red Cross Society, the Society shall be freed and discharged from all obligations in respect of anything to be done in East Pakistan or any part thereof.] [Section 9 inserted by W.B. Act 13 of 1958.][Schedule I] [Word substituted for the words 'THE SCHEDULE' by W.B. Act 13 of 1958.][See section 6F (1).]Rules under sub-section (1) of section 6F of the Indian Red Cross Society (Bengal Branch) Act, 1920.
