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

State of Maharashtra - Subsection

Section 3(4) in The Maharashtra National Law University Act, 2014

(4)Each university specified in the Schedule, shall be a body corporate by the name, having perpetual succession and a common seal with power, subject to provisions of this Act, to acquire and hold property both movable and immovable, and to contract and shall, by the said name, sue and be sued.