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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(2) in The Bihar State Advocates' Welfare Fund Act, 1983

(2)The Trustee Committee shall be a body corporate having perpetual succession and common seal with its head office at Patna with power to acquire and hold property -and shall, by the said name, sue and be sued.