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

State of Odisha - Subsection

Section 3(3) in The Orissa Homoeopathic Act, 1956

(3)The Board shall be a body corporate and shall have perpetual succession and a common seal with powers to acquire and hold property both movable and immovable and to transfer any such property subject to the prescribed conditions and shall by, the said name sue or be sued.