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

State of Maharashtra - Subsection

Section 3(1) in Kavi Kulaguru Kalidas Sanskrit Vishvavidyalaya [University] Act, 1997

(1)The Kuladhipati (Chancellor), the Kulaguru (Vice-Chancellor), the members of the Vyavasathapana Parishad (Management Council) the members of the Vidvat Parishad (Academic Council), for the time being holding office as such and all persons who may hereafter be appointed or elected as such officers or as members are hereby constituted and declared to be a body corporate by the name of "the Kavi kulaguru Kalidas Sanskrit Vishvavidyalaya (University)" and shall have perpetual succession and a common seal and may by that name sue and be sued.