(1)With effect from such [date] [1st January 1965; vide Notification No. G.S.R. 1809, dated the 16th December, 1964 Gazette of India, Extraordinary, Pt. II, Section 3(i), p. 869] as the Central Government may, by notification in the Official Gazette, specify in this behalf, the Central Government shall establish for the purposes of this Act a Corporation known as the Food Corporation of India.(2)The Corporation shall be a body corporate with the name aforesaid, having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract, and may, by that name, sue and be sued.
