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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(4) in The Ramrikdas Haralalka Hospital Acquisition Act, 1982

(4)Any contract, whether express or implied, or any arrangement, whether under any Statute or otherwise, or any order made by any Court, in so far as it creates any encumbrance or any liability in relation to the Hospital or any part of it shall be deemed to have terminated on the appointed day.