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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(4) in Uttaranchal University Act, 2012

(4)The Chancellor, the Vice-Chancellor, members of the Board of Governors, members of the Board of Management and the Academic Council for the time being holding office as such in the University so established under sub section (2) shall constitute a body corporate and can sue and be sued in the, name of the University.