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Citedby 178 docs - [View All]
The Bombay Catholic Co-Operative ... vs V.B. Mathankar & Others on 21 October, 1999
Managing Committee, Rao Tularam ... vs Jetha Ram And Ors. on 2 June, 2005
Farrukhabad Gramin Bank vs Assistant Commissioner Of Income ... on 23 February, 2006
G. Mahadevappa And Sons, Hubli And ... vs The Dharwad District ... on 16 January, 2002
Surat District Co-Operative Bank ... vs Income Tax Officer And Ors. on 20 November, 2002

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[Complete Act]
Central Government Act
Section 18 in The Co- Operative Societies Act, 1912
18. Societies to be bodies corporate. The registration of a society shall render it a body corporate by the name under which it is registered, with perpetual succession and a common seal, and with power to hold property, to enter into contracts, to institute and defend suits and other legal proceedings and to do all things necessary for the purposes of its constitution.