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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(2) in The Haryana Board of School Education Act, 1969

(2)The Board shall be a body corporate with the name aforesaid having perpetual succession and a common seal with power subject to the provisions of this Act, to acquire, hold or dispose of property, and to contract, and may by that name sue and be sued.