Section 39 in Haryana Co-operative Societies Act, 1984
39. Co-operative societies to be bodies corporate.
- A co-operative society registered under this Act shall be 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 contract, institute and defend suits and other legal proceedings and to do all things necessary for the purpose for which it is constituted.
