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Union of India - Section

Section 3 in Aligarh Muslim University Act, 1920

3. Incorporation.-

The First Chancellor, Pro-Chancellor and Vice-Chancellor who shall be the persons appointed in this behalf by a notification of the Central Government in the Official Gazette, and the persons specified in the Schedule as the first members of the Court and all persons, who may hereafter become, or be appointed as, such officers or members, so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of the Aligarh Muslim University, and shall have perpetual succession and a common seal and shall sue and be sued by that name.