Section 6 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
6. Co-operative to be body corporate.
- The registration of a co-operative shall render it a body corporate by the name under which it is registered having perpetual succession and a common seal with power 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.
