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

State of Haryana - Subsection

Section 3(2) in Haryana Pond and Waste Water Management Authority Act, 2018

(2)The Authority shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power to acquire, hold and dispose of property both moveable and immovable and to contract and shall by the said name, sue or be sued.