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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