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4 [13. Transfer of property to Pakistan. (1) Notwithstanding anyting contained in this Act, the Managing Body, may, from out of the funds specified in column 1 of the Third Schedule, transfer to the Pakistan Red Cross Society the amounts specified in that Schedule as being the share of the Pakistan Red Cross Society which that Society has agreed to receive for being applied to the purposes for which they were held by the Society. (2) Upon the transfer of such amounts to the Pakistan Red Cross Society under sub-section (1), the Society shall be freed and discharged from all obligations imposed upon it by or under this Act as in force before the commencement of the Indian Red Cross Society (Amendment) Act, 1956 (22 of 1956), or under any trust or other document in respect of anything to be done in Pakistan or in any part thereof.] 1. The expression "for which the corpus or income of the property vested in it under clause (b) of section 6 may be applied under the provisions of section 7" omitted by Act 22 of 1956, s. 6. 2. Ins. by s. 7, ibid. 3. Certain words omitted by Act 14 of 1992, s. 4 (w.e.f.23-1-1992). 4. Ins. by Act 22 of 1956, s. 8.    |
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