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[Section 10(1)] [Section 10] [Complete Act]
Central Government Act
Section 10(1)(c) in The Rehabilitation Council Of India Act, 1992
(c) without prejudice to the provisions of clause (b), all liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the Rehabilitation Council immediately before that date, for or in connection with the purposes of the said Rehabilitation Council shall be deemed to have been incurred, entered into, or engaged to be done by, with or for, the Council;