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Union of India - Section

Section 3 in Damodar Valley Corporation Act, 1948

3. Incorporation.-

(1)With effect from such date as the Central Government may, by notification in the Official Gazette, appoint in this behalf, there shall be established a Corporation by the name of the Damodar Valley Corporation.
(2)The said Corporation shall be a body corporate having perpetual succession and a common seal, and shall by the said name sue and be sued.