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

State of Gujarat - Subsection

Section 3(2) in The Gujarat Water Supply and Sewerage Board Act, 1978

(2)The Board 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 both movable and immovable and to contract, and may sue or be sued by its corporate name aforesaid.