Section 3 in Assam Industrial Infrastructure Development Corporation Act, 1990
3.
(1)There shall be established by the State Government by notification a corporation by the name of the Assam Industrial Infrastructure Development Corporation for the purpose of securing and assisting in the rapid and orderly establishment and organization of Industries in Industrial areas, industrial estate, growth centers, and in establishment of commercial estates for growth of industries in the State of Assam.(2)The Corporation shall be a body corporate with perpetual succession and a common seal, and may sue and be sued in its corporate name, and shall be competent to acquire hold and dispose of property both movable and immovable and to contract and do all things necessary for the purpose of this Act.(3)The Corporation shall establish its Head Office at such place in the State as the State Government may specify.
