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

State of Punjab - Subsection

Section 3(3) in Punjab Infrastructure Development (General) Rules, 1998

(3)The Board established in terms of sub-rule (2) shall be a body corporate having perpetual succession and a common seal with powers, subject to the provisions of this Ordinance, acquire, borrow and raise commercial loans and hold property and shall by the said name, sue and be sued.