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2. Scotch Kirk Sessions to be bodies corporate.- (1) Every Kirk Session which has been, or may hereafter be, duly constituted to be a Church Court for ecclesiastical purposes in pursuance of an Act of the General Assembly of the Church of Scotland, is hereby declared to be, and the same shall be, a body corporate having perpetual succession and a common seal. (2) A notification by the Central Government in the Official Gazette that a Kirk Session has been duly constituted5 in pursuance of an Act of the General Assembly of the Church of Scotland shall be conclusive proof that it has been so constituted.    |
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