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

State of Odisha - Subsection

Section 3(2) in The Orissa Veterinary Practitioners Act, 1969

(2)The Council shall be a body corporate and shall have perpetual succession and a common seal with power to acquire and hold property, both movable and immovable and to transfer any such property subject to the prescribed conditions and shall, by the said name, sue and be sued.