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State of Assam - Section

Section 117 in Assam Co-Operative Societies Act, 2007

117. Society to be a body corporate.

- Every registered cooperative society shall be deemed to be a body corporate by the name under which it is registered, with perpetual succession and a common seal, and with power to hold property, to enter into contracts, institute and defend suits and other legal proceedings and to do all things necessary for the purpose for which it was constituted.