Section 3 in Punjab Women and Children Development and Welfare Corporation Act, 1979
3. Establishment of Punjab Women and Children Development and Welfare Corporation.
(1)With effect from such date as the Government may, by notification appoint, there shall be established for the purposes of this Act a Corporation to be known as the Punjab Women and Children Development and Welfare Corporation.(2)The Corporation shall be a body corporate with the name aforesaid having perpetual succession and a common seal with powers, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract, and may by that name, sue and be sued.
