Multi-State Cooperative Societies Act, 1984

Chapter V: Privileges of Multi-State Cooperative Societies

52. Multi-State Cooperative Society to be body corporate.-

The registration of a multi-State cooperative society shall render it 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 purposes for which it is constituted.