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

State of Odisha - Subsection

Section 3(2) in The Western Orissa Development Council Act, 2000

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