Section 3 in The West Bengal Backward Classes Development And Finance Corporation Act, 1995.
3. Incorporation. -
(1)The State Government may, by notification, establish a Corporation to be known as the West Bengal Backward Classes Development and Finance Corporation.(2)The Corporation shall be a body corporate by the name notified under sub-section (1), having perpetual succession and a common seal, and shall by the said name sue and be sued.
