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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(2) in The Kerala Headload Workers Act, 1978

(2)Every such committee shall be a body corporate with the name specified, having perpetual succession and a common seal, with power to require hold and dispose of property and to contract and may by that name sue and be sued.