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

State of Gujarat - Subsection

Section 3(2) in The Gujarat Tribal Development Corporation Act, 1972

(2)The Corporation shall be a body corporate having perpetual succession and a common seal, with powers subject to the provisions of this Act, to acquire, hold or dispose of property, whether movable or immovable, and to contract and to do all things necessary for the purposes of this Act, and may, by the name aforesaid, sue or be sued.