Section 47A in The Orissa Co-operative Societies Act, 1962
47A. [ Compliance of directions on prudential norms etc. [Inserted by Orissa Act 1 of 2008 Section 16 (O.G.E. No. 654 dated 20.3.2008).]
- A Primary Agricultural Credit Co-operative Society, Large sized Adivasi Multipurpose Co-operative Society, Service Co-operative Society and Farmers' Service Co-operative Society shall comply with such directions relating to prudential norms and capital to Risk Weighted Asset Ratio as may be issued by the Registrar and the Auditor General in consultation with National Bank.]
