Section 3(3) in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
(3)The Institute shall be a body corporate by the name aforesaid and shall have perpetual succession and a common seal with power to acquire and hold property both movable and immovable, and subject to the provisions made under this Act, to transfer any property held by it and to contract and to do all other things necessary for the purpose of its constitution and may sue and be sued in its corporate name.
