Subject to the provisions of sections 202 and 203, 1 [ 2 [the Corporation]] shall be competent to enter into and perform any contract necessary for the purposes of this Act.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.