Section 3(1) in The National Co-Operative Development Corporation Act, 1962
(1)The Central Government shall, by notification in the Official Gazette, establish with effect from such [date] [14th March, 1963, vide Notification No. G.S.R. 457, dated 14-3-1963, see Gazette of India, Extraordinary, Pt. II, Section 3(i), p. 149] as may be specified in the notification, a Corporation by the name of the National Co-operative Development Corporation which shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract, and may, in the said name, sue and be sued.
