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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(4) in Himalayan Garhwal University Act, 2016

(4)The Chancellor, the Pro-Chancellor, the Vice Chancellor, Pro-Vice Chancellor, Registrar, members of the Board of Governors and members of Board of Management for the time being holding office as such in the University so established, shall constitute a body corporate and can sue and be sued in the name of the university.