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State of Assam - Section

Section 3 in The Bodoland University Act, 2009

3. The University.

(1)The Chancellor, the Vice Chancellor, the Rector and the members of the Court, the Executive Council, and the Academic Council so long as they continue to hold such office or membership shall constitute a body corporate by the name of "The Bodoland University"
(2)The University shall have perpetual succession and a common seal, and shall sue and be sued by that name.