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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(8) in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016

(8)Each such University shall be a body corporate by the name included in the Schedule and shall have perpetual succession and common seal with power, subject to the provisions of this Act, to acquire and hold property, to contract and shall, by the said name, sue or be sued;