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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2) in West Bengal Veterinary Practitioners Act, 1960

(2)The Council shall be a body corporate, with power to acquire, hold and transfer property, movable or immovable, and shall have perpetual succession and a common seal, and shall, by the said name, sue and be sued.