Section 57B(2) in The Chhattisgarh Co-Operative Societies Act, 1960
(2)In this Chapter, unless the context otherwise requires,(i)"Affiliating Society" means a society of which another society or co-operative is a member;(ii)"Co-operative" means a co-operative as defined under Section 2(f) of Chhattisgarh Swayatta Sahakarita Adhiniyam, 1999 (No. 2 of 2000);(iii)"National Bank" means the National Bank for Agriculture and Rural Development established under Section 3 of the National Bank for Agriculture and Rural Development Act, 1981 (61 of 1981);(iv)"Secondary Co-operative" means a co-operative registered under Chhattisgarh Swayatta Sahakarita Adhiniyam, 1999 (No. 2 of 2000) of which another cooperatives or society is a member;(v)"Short term co-operative credit structure society" includes the State Co-operative Bank, a Central Cooperative Bank and a Primary Agricultural Credit Cooperative Society.
