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Official Trustees Act, 1913 6. Official Trustee to be corporation sole, to have perpetual succession and official seal, and to sue and be sued in his corporate name The Official Trustee shall be a corporation sole by the name of the Official Trustee of the State for which he is appointed and, such Official Trustee, shall have perpetual succession and an official seal, and may sue and be sued in his corporate name.    |
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