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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007

(3)The private university shall be a body corporate by such name as shown in the Schedule having perpetual succession and common seal with powers, subject to the provisions of this Act, to acquire and own properly, to contract, and shall sue and be sued by the said name.