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State of Bihar - Section

Section 7 in Bihar Private Universities Act, 2013

7. Incorporation of the University.

- Every University established under section 6 shall be a body corporate by the name as specified in the schedule to the Act and shall have perpetual succession and a common seal. It shall have the power to acquire and hold property both movable and immovable and to make contract, and may sue and be sued by the said name..