Section 52 in Multi State Co-Operative Societies Act, 1984
52. Multi-State Co-Operative Societies to be Body Corporate.
- The registration of a multi- State co-operative society shall render it a body corporate by the name under which it is registered having perpetual succession and a common seal, and with power to hold property, enter into contract, institute and defend suits and other legal proceedings and to do all things necessary for the purposes for which it is constituted.
