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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(a) in Rail Land Development Authority (Constitution) Rules, 2007

(a)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for, the Central Government immediately before such date for or in connection with the purposes of any of the functions of the Authority under section 4D of the Act, shall be deemed to have been incurred, entered into and engaged to be done by with or for the Authority;