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UT Ladakh - Section

Section 3 in The University of Ladakh Act, 2018

3. Incorporation.

- The University of Ladakh, shall be a body corporate known by the name of "the University of Ladakh", having perpetual succession and a common seal with power to acquire and hold property, movable and immovable, to transfer the same, to contract and to do all other things necessary for the purpose of its constitution and may sue or be sued by its corporate name as aforesaid.