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

Bombay Presidency - Subsection

Section 3(2) in Bombay Khadi and Village Industries Act, 1960

(2)Every Board shall be a corporate having perpetual succession and a common seal and may sue and be sued in its corporate name and shall be competent to acquire, hold and dispose of property both moveable and immoveable and to contract and do all things necessary for the purposes of this Act.