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

State of Karnataka - Subsection

Section 3(2) in Rajiv Gandhi University of Health Sciences Act, 1994

(2)The University shall be a body corporate by the name specified in sub- section (1) and shall have perpetual succession and common seal. It shall have power to acquire, hold and dispose of property, both movable and immovable, and shall sue and be sued by the said name.