Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2) in The Gujarat Municipal Finance Board Act, 1979

(2)The Board shall be a body corporate having perpetual succession and a common seal with powers subject to the provisions of this Act, to acquire hold or dispose of property both movable and immovable and to contract and to do all things necessary for the purpose of this Act, and may sue or be sued by its corporate name.