Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 12 in Bidhan Chandra Krishi Viswa Vidyalaya (Temporary Supersession) Act, 2012 12. University to continue as a body corporate. - Nothing in this Act shall be construed as effecting or implying in any way the dissolution of the University as a body corporate as described in sub-section (1) of section 3 of the Act.
