Section 5 in The Orissa Self-Help Co-operatives Act, 2001
5. Co-operative to be body corporate.
- A Co-operative registered under this Act shall be a body corporate by the name under which it is registered having perpetual succession and a common seal. The Co-operative is entitled to acquire, hold and dispose of property, to enter into contracts, to institute and defend suits and other legal proceedings and to do all other, things necessary for the purpose for which it was.constituted.
