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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1) in Kerala Self Financing Professional Colleges (Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees) Act, 2004

(1)The consortium shall be a body corporate having perpetual succession and a common seal and shall sue and be sued in the name of the executive head.