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

State of Uttarakhand - Subsection

Section 3(5) in Bhagwant Global University Act, 2016

(5)The Chancellor, the Vice-Chancellor, Registrar, Members of the Board of Governors, Members of Board Management and the Academic Council for the time being holding office as such in the University so established, shall constitute a body corporate and can sue and be sued in the name of the University.