Report No. 60
Section 13A (New)
"13A. Incorporation.-
Where, by or under any Central Act or Regulation made on or after the day of ,1 any association or body of persons is constituted a body corporate, then, unless a different intention appears, that body corporate-
(a) shall have perpetual succession, and a common seal with power to alter or change the seal;
(b) may sue and be sued by its corporate name;
(c) shall have power
(i) to contract by its corporate name;
(ii) to acquire, hold or dispose of property, whether movable or immovable."
1. Date of commencement of amendment Act to be inserted.
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