Section 4(6) in Karnataka Labour Welfare Fund Act, 1965
(6)The Board shall be a body corporate by the name of the [Karnataka Labour Welfare Board] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973], having perpetual succession and a common seal, with power subject to the provisions of this Act, or the rules made thereunder to acquire, hold and dispose of property, both moveable and immoveable, and to contract, and may, by the said name sue and be sued.
