Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Sikkim - Section

Section 8 in Sikkim Interpretation and General Clauses Act, 1977

8. Effect of incorporation.

- Where any Sikkim law constitutes a body corporate by any form of words, that body corporate shall have perpetual succession and common seal and may enter into contracts by its corporate name and acquire, hold and dispose of property, whether movable or immovable and shall sue or be sued by or in its corporate name.