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[Cites 0, Cited by 1] [Section 47] [Entire Act]

State of Uttarakhand - Subsection

Section 47(2) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(2)The Board shall be a body corporate by the said name having perpetual succession and a common seal and shall sue or be sued by the said name and acquire, hold and dispose of property and enter into contacts.