The Road Transport Corporations Act, 1950
4. Incorporation.
Every Corporation shall be a body corporate by the name notified under section 3 having perpetual succession and a common seal and shall by the said name sue and be sued.
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The Road Transport Corporations Act, 1950 4. Incorporation. Every Corporation shall be a body corporate by the name notified under section 3 having perpetual succession and a common seal and shall by the said name sue and be sued. |
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