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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(2) in The Victoria Memorial Act, 1903

(2)The Trustees shall be a body corporate, with perpetual succession by the name of " The Trustees of the Victoria Memorial" and a common seal, and in that name shall sue and be sued' and shall have power to acquire and hold property, to enter into contracts, and to do all acts necessary for and consistent with the purposes of this Act.