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

State of Gujarat - Subsection

Section 3(2) in Indian Institute of Teacher Education, Gujarat Act, 2010

(2)The Chancellor, the Vice-Chancellor, the members of the General Council, the Executive Council and the Academic Council, Registrar and all other persons who may hereafter become such officers so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of 'the Indian Institute of Teacher Education, Gujarat'.