Section 3 in The M.P. Rajya Beej Evam Farm Vikas Nigam Adhiniyam, 1980
3. Establishment and incorporation of the Madhya Pradesh Rajya Beej Evam Farm Vikas Nigam.
(1)With effect from such date as the State Government may, by notification appoint, there shall be established for the purposes of this Act a Nigam to be known as the Madhya Pradesh Rajya Beej Evam Farm Vikas Nigam.(2)The Nigam shall be a body corporate with the name aforesaid, having perpetual succession and common seal with power, subject to provisions of this Act to acquire, hold and dispose of any property and to contract, and may, by that name sue and be sued.
