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

State of Maharashtra - Subsection

Section 3(2) in Dr. Babasaheb Ambedkar Technological University Act, 2014

(2)The first Chancellor, the first Vice-Chancellor and the first members of the Executive Council and the Academic Council, and all persons who may hereafter become the Chancellor, the Vice-Chancellor and members of the Executive Council and the Academic Council, are hereby constituted and declared to be a body corporate by the name of the "Dr. Babasaheb Ambedkar Technological University" and such body corporate shall have perpetual succession and a common seal, and may by that name, sue and be sued.