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

State of West Bengal - Subsection

Section 3(2) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974

(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 purposes of this Act.