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State of Uttar Pradesh - Section

Section 3 in The Integral University Act, 2004

3. The University.

(1)There shall be established at Lucknow a University by the Education Society in the name of the Integral University.
(2)The University shall be a body corporate by the name of the Integral University and shall have perpetual succession and a common seal and shall sue and be sued by that name.
(3)The Institute of Integral Technology, Lucknow shall be dissolved and all property movable and immovable shall be transferred to and vested in the University and shall be applied to the objects and purposes for which the University is established.