Section 3 in The West Bengal Khadi And Village Industries Board Act, 1959
3. Establishment of the Board.
(1)As soon as may be, after the commencement of this Act, a Board, to be called the West Bengal Khadi and Village Industries Board, shall be established by the State Government for the purposes of this Act.(2)The Board-shall be a body corporate having perpetual succession and a common seal and may, by the said name, sue and be sued.
