Pharmacy Act, 1948
22. Incorporation of State Councils
Every State Council
shall be body corporate by such name as may be notified by the State Government
in the Official Gazette or, in the case of a Joint State Council, as may be
determined in the agreement, having perpetual succession and a common seal,
with power to acquire or hold property both movable and immovable and shall by
the said name sue and be sued.