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Union of India - Section

Section 5C in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

5C. Board of Trustees to be body corporate.—

Every Board of Trustees constituted under section 5A or section 5B shall be a body corporate under the name specified in the notification constituting it, having perpetual succession and a common seal and shall by the said name sue and be sued.