Section 3(2) in Madurai-Kamaraj University Act, 1965
(2)The [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4, of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of 1978),which was deemed to have come into force on the 22nd July, 1978.] shall be a body corporate, shall have perpetual succession and a common seal and shall sue and be sued by the said name.
