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

State of Himachal Pradesh - Subsection

Section 3(2) in Himachal Pradesh Infrastructure Develoment Act, 2001

(2)The Board shall be body corporate by name aforesaid having a perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose off property both movable and immovable and to contract and shall by the said name sue and be sued.