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

Union of India - Subsection

Section 3A(5) in The Central Universities Act, 2009

(5)Any suit or legal proceedings instituted or continued by or against the Central University of Jammu and Kashmir in respect of the territory of Jammu Division of the State of Jammu and Kashmir shall be deemed to have been instituted or continued by or against the Central University of Jammu.]