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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(11) in Public Debt Rules, 1946

(11)"Co-operative society" means a society registered or deemed to have been registered under the Co-operative Society Act, 1912 (2 of 1912) or under any other law for the time being in force relating to co-operative societies and includes a co-operative bank so registered.] [Inserted by G.S.R. 937, dated 7.8.1959]