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

State of Karnataka - Subsection

Section 3(2) in The Mythic Society (Dissolution and Management) Act, 1976

(2)The Board shall be a body corporate, having perpetual succession and common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of properties and to contract and may by that name sue or be sued.