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State of Punjab - Section

Section 4 in Panjab University Act, 1947

4. Incorporation of the University.

- The University shall be a body corporate known by the name of the Panjab University having perpetual succession and a common seal, with power to acquire and hold property, movable and immovable, to transfer the same, to contract, and to do all other things necessary for the purpose of its constitution and may sue in, or be used by, its corporate name.