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

State of Rajasthan - Subsection

Section 3(2) in Rajasthan Go-Seva Ayog Act, 1995

(2)The commission shall be a body corporate by the name aforesaid, having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable to contract and do all things necessary for furthering the objects of the commission and shall by the said name sue and be sued through its Secretary.