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24. Incorporation of State Councils.- Every 3[State] Council shall be a body corporate by such name as may be notified by the 3[State] Government in the Official Gazette or, in the case of a Joint 3[State] Council, as may be determined in the agreement, having perpetual succession and a common seal with power to acquire and hold property, both movable and immovable, and shall by the said name sue and be sued.    |
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