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

State of Odisha - Subsection

Section 3(1) in The Orissa Sports Authorities Act, 1994

(1)The Government shall, by notification, constitute an Authority called the Sports Authority of Orissa which shall be a body corporate having perpetual succession and a common seal with power, subject to the provisions of this Act and the rules, to acquire, take over, hold and dispose of property and shall, by the said name, sue and be sued.