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State of Uttar Pradesh - Section

Section 3 in Uttar Pradesh State Universities Act, 1973

3. Incorporation of Universities

. - (1) The Chancellor, the Vice-Chancellor and the members of the Executive Council, the Court and the Academic Council for the time being holding office as such in any University shall constitute a body corporate by the name of the University.
(2)Each University shall have perpetual succession and a common seal and shall sue and be sued by its name.