Section 4(5) in The Maharashtra Labour Welfare Fund Act, 1953
(5)[The Board shall be a body corporate by the name of the Maharashtra Labour Welfare Board] [These words were substituted for the portion beginning with 'The Board shall be known' and ending with' a body corporate' by Maharashtra 36 of 1961, Section 8(b).] having perpetual succession and a common seal, with power to acquire property both movable and immovable, and shall by the said name sue and be sued.
