Section 10 in Rajasthan Co-operative Societies Act, 1965
10. Co-operative societies to be bodies corporate.
- The registration of a 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 contracts, institute and defend suits and other legal proceedings and to do all things necessary for the purposes for which it was constituted.
