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

State of West Bengal - Subsection

Section 3(2) in The Calcutta Sports Act, 1955

(2)The Calcutta Sports Association and the Calcutta Sports Board shall, by the said respective names, be bodies corporate with perpetual succession and respective common seals and with power to acquire, receive, hold or transfer property, movable or immovable, to contract and to do all things necessary for the purposes of this Act.