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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(3) in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016

(3)Any institute established under sub-rule (1) under this rule shall be a body corporate by the name of the institute, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable and to contract and by the said name sue and be sued