Section 12 in Mizoram Cooperative Societies Act, 2006
12. Co-operative to be a body corporate.
(1)The Registration of a co-operative shall render it a body corporate by the name under which it is registered having perpetual succession and a common seal.(2)The co-operative shall, inter-alia, have power to a quire, hold and dispose of property, both movable and immovable, enter into contracts on b half of. institute and defend suits and legal proceedings and to do all other thin necessary for the purpose for which it was constituted and shall sue or be sued by its name.(3)All the transactions entered into good faith prior to the registration of a co- operative shall be deemed to be transactions of the said co-operative entered after registration in furtherance of the objects of its registration.
