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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(4) in The West Bengal Advocates Welfare Fund Act, 1991.

(4)The Trust Committee shall be a body corporate having perpetual succession and a common seal, with power to acquire, hold and dispose of property both movable and immovable, and to contract, and shall by its name sue and be sued.