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

State of Jammu-Kashmir - Subsection

Section 3(2) in The Jammu and Kashmir State Board of Technical Education Act, 2002

(2)The Board shall be a body corporate by the name aforesaid and shall have perpetual succession and a common seal with power to contract and so all other things necessary for the purpose of its constitution and shall, by the said name, sue and be sued.