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State of West Bengal - Section

Section 3 in The Rabindra Bharati Act, 1981

3. The University.

(1)The Chancellor and the Vice-Chancellor of the University and the members of the Court and the Executive Council, for the time being, shall constitute a body corporate by the name of the Rabindra Bharati.
(2)The University shall have perpetual succession and a common seal and shall sue and be sued by the name of Rabindra Bharati.