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

State of Tripura - Subsection

Section 3(2) in Tripura Board of Secondary Education Act, 1973

(2)The Board shall be a body corporate with perpetual succession and a common seal and shall be entitled to acquire, hold and dispose of property, to enter into contracts and to do all other things necessary for the purpose of this Act and shall sue and be sued by its name.