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

State of Punjab - Subsection

Section 3(3) in Punjab Dairy Development Board Act, 2000

(3)The Board constituted in terms of sub-section (2), shall be a body corporate having perpetual succession and a common sea! with powers, subject to the provisions of this Act, to acquire and dispose of properties both movable and immovable and shall, by the said name, sue and be sued.