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

State of Gujarat - Subsection

Section 3(2) in The Gujarat Medical Council Act, 1967

(2)The Council shall be a body corporate, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, whether move-able or immoveable and to contract and to do all things necessary for the purposes of this Act, and may be the name aforesaid sue and be sued.