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

State of Gujarat - Subsection

Section 3(2) in Children's University Act, 2009

(2)The Chancellor, the Vice-Chancellor, the Director General, and the members of the General Council, the Executive Council and the Academic Council, Assistant Director General, Registrar and all other persons who may hereafter become such officers so long as they' continue to hold such office or membership, are hereby constitute a body corporate by the name of the "Children's University".