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State of Meghalaya - Section

Section 10 in Meghalaya Interpretation and General Clauses Act, 1972

10. Effect of incorporation.

- Where any enactment constitutes a body corporate by any form of words, that body corporate shall have perpetual succession and a common seal and may enter into contracts by its corporate name, acquire, hold and dispose of property, whether movable or immovable and may sue or be sued by its corporate name.