Section 3(c) in The National Co- Operative Development Corporation (Amendment) Act, 2002
(c)" co- operative society" means a society registered or deemed to be registered under the Co- operative Societies Act, 1912 (2 of 1912 ) or under the Multi- State Co- operative Societies Act, 1984 (51 of 1984 ) or under any other law with respect to co- opera ive societies for the time being in force in any State, which is engaged in any of the activities specified in sub- section (1) of section 9 and includes a Co-operative Land Development Bank, by whatever name called;
