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State of Assam - Section

Section 3 in The Dibrugarh University Act, 1965

3. The University.

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