Section 37 in The Gujarat Co-Operative Societies Act, 1961
37. Societies to be bodies corporate.
- A society on its registration shall be a body corporate by the name under which it is registered, with perpetual succession and a common seal, and with power to acquire, hold and dispose of property, to enter into contracts, to institute and defend suits and other legal proceeding, and to do all such things as are necessary for the purpose for which it is constituted.
