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State of Odisha - Section

Section 17 in Orissa Education Act, 1969

17. Incorporation.

- The Board shall be a body corporate: having-perpetual succession and a common seal with power, subject to the, provisions of this Act and the Rules made thereunder, to acquire, hold and dispose of property and to contract and do all other things necessary for the purposes of this Act and may by its: corporate name-sue and be sued.