Section 10 in Sikkim Co-Operative Societies Act, 1978
10. Registered Societies to be bodies corporate.
- The registration of a society shall render it a body corporate by the name under which it is registered, having perpetual succession and a common seal, and with power to acquire, hold and dispose of property, enter into contracts, institute and defend suits and other legal proceedings and to do all things necessary for the purpose for which it is constituted.
