Section 5 in Uttarakhand Self Reliant Co-Operatives Act, 2003
5. Co-operative to be a body corporate.
- On registration, every co-operative shall become a body corporate by the name under which it is registered having perpetual succession and a common seal. The co-operative shall hold and dispose of property, enter into contracts, institute and defend suits and other legal proceedings and do all other things necessary for the purpose for which it was constituted and registered under section 3 and 4 of this Act.
