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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(1)The Board and every council shall be bodies corporate by the names under which they are established each having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable and to contact and shall by their names sue and be sued.