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

Union of India - Subsection

Section 3(3) in The Mizoram University Act, 2000

(3)The first Vice-Chancellor and the first members of the Court, the Executive Council, the Academic Council and all persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, are hereby consti uted a body corporate by the name of "Mizoram University".