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

State of Kerala - Subsection

Section 3(1) in Kerala University of Health Sciences Act, 2010

(1)There shall be established a University by name "the Kerala University of Health Sciences", which shall be a body corporate having perpetual succession and a common seal, with power, subject to the provisions of the Act, to acquire and hold property, to contract and shall, by the said name sue and be sued.