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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 11(2) in Arunachal Pradesh University of Studies Act, 2012

(2)The Chancellor, the Vice-Chancellor, members of the board of Governors, Members of the Board of Management and the academic council for the time being holding offices as such in the university so established, shall constitute a body corporate and can sue and be sued in the name of University;