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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(c) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954

(c)Every managing corporation shall be constituted under such name and shall consist of such number of persons as may be specified in the notification and every such corporation shall be a body corporate having perpetual succession and a common seal and shall by the said name sue and be sued;