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

State of Andhra Pradesh - Subsection

Section 3(2) in Andhra Pradesh Sports Authorities Act, 1988

(2)The Sports Authority of Andhra Pradesh shall be a body corporate by the name aforesaid, having perpetual succession and common seal with power subject to the provisions of this Act, and the rules made thereunder to acquire, hold and dispose of property and shall by the said name sue and be sued.