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

State of Assam - Subsection

Section 3(1) in The Bodoland University Act, 2009

(1)The Chancellor, the Vice Chancellor, the Rector and the members of the Court, the Executive Council, and the Academic Council so long as they continue to hold such office or membership shall constitute a body corporate by the name of "The Bodoland University"