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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1)(b) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

(b)The Chancellor, the Pro-Chancellor, the Vice-Chancellor, the first members of the Executive Council and the Academic Council of each of the Universities specified in column (2) of the Schedule, and all persons who are deemed to be or may hereafter become or be elected, nominated, appointed or co-opted as such Executives, officers or members of the respective University, are hereby constituted and declared to be the successor body corporate, with the same name as specified in column (2) of the Schedule, and with perpetual succession and a common seal and shall by the same name sue and be sued.