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State of West Bengal - Section

Section 23 in The West Bengal Co-Operative Societies Act, 1983

23. Co-operative society to be body corporate. -

A registered cooperative society shall be a body corporate by its registered name with perpetual succession and a common seal, and 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 things necessary for the purposes for which it is constituted.