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] Union of India - Subsection Section 3(2) in The Rajghat Samadhi Act,1951 (2)The Committee shall by the name of " the Rajghat Samadhi Committee ", be a body corporate and shall have perpetual succession and a common seal and shall by the said name sue and be sued through its Chairman.
