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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(4) in Himalayiya University Act, 2019

(4)The Chancellor, the Vice-Chancellor and members of the Board of Governors, Board of Management and the Academic Council of the University for the time being holding office as such in the University so established, shall constitute a body corporate and may sue and be sued in the name of the University.