Section 30 in The Punjab Co-operative Societies Act, 1961
30. Co-operative Societies to be bodies corporate.
- The registration of a co-operative society shall render it a body corporate by the name under which it is registered having perpetual succession and a common seal, and with power to hold property, enter into contract, institute and defend suits and other legal proceedings and to do all things necessary for the purpose for which it is constituted.
