Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Telangana - Subsection Section 3(3) in Nizams Institute of Medical Sciences Act, 1989 (3)The Institute shall be a body corporate having perpetual succession, and a common seal and shall sue and be sued by the said corporate name.
