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State of Meghalaya - Section

Section 85 in The Meghalaya Co-operative Societies Act

85. Society to be a body corporate.

- Every registered society shall be deemed to be a body corporate by the name under which it is registered with perpetual succession and a common seal, and with power to hold property, to enter into contracts, institute and defend suits and other legal proceedings and to do all things necessary for the purposes for which it was constituted.