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

State of Jharkhand - Subsection

Section 4(4) in Usha Martin University, Jharkhand Act, 2012

(4)The Chancellor, the Vice-Chancellor, members of the Board of Governors, members of the Board of Management ~$$ and the Academic Council- 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.