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

State of Maharashtra - Subsection

Section 3(2) in The Rajiv Gandhi Science And Technology Commission Act, 2004

(2)The Commission 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 movable, immovable and intellectual and to contract and may sue and be sued by the said name.