Section 4(5) in The Bombay Labour Welfare Fund Act, 1953
(5)[The Board shall be a body corporate by the name of the Gujarat Labour Welfare Board] [These words were substituted for the portion beginning with the words 'The Board shall be known' and ending with the words 'a body corporate', by Gujarat 47 of 1961, Section 7 (b).] having pepetual succession and a common seal, with power to acquire property both moveable and immoveable, and shall by said name sue and be sued.
