Section 69A in The Chhattisgarh Co-Operative Societies Act, 1960
69A. Winding up of Co-operative Bank.
- Notwithstanding anything to the contrary contained in this Act, the Registrar shall make an order for winding up of a Co-operative Bank, if so required by the Reserve Bank of India in the circumstances mentioned in Section 13-D of the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (No. 47 of 1961) or otherwise.
