Section 9 in The Orissa Co-operative Societies Act, 1962
9. Co-operative Societies to be bodies corporate.
- A Co-operative Society registered under this Act shall be a body corporate by the name under which it is registered having perpetual succession and a common seal, and with power to [acquire and hold property and to dispose in the manner prescribed, of its property] [Substituted by Orissa Act 28 of 1991, Section 6 & Section 7 dated 31.12.1991, [Section 9-force w.e.f. 10.6.1997, Section 8- force w.e.f. 1.5.1993].] enter into contracts, institute and defend suits and other legal proceeding and to do all things necessary for the purpose for which it was constituted.
