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[Cites 0, Cited by 9] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2) in Kerala Sports Act, 2000

(2)The State Sports Council shall be a body corporate by the name aforesaid 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, both movable and immovable and to enter into contract and shall by the said name sue and be sued.