Section 92A in The Goa Co-operative Societies Act, 2001
92A. [ Winding up of co-operative bank at the direction of the Reserve Bank. [Section 92-A, 92-B are inserted by Amendment Act, 2004 (Goa Act 22 of 2004 ) published in O. G., Sr. I No. 23 dated 3rd September, 2004 inserted in the Act, 2001.]
- (i) Notwithstanding anything to the contrary contained elsewhere in this Act, the Registrar shall make an order for the winding up of a co-operative bank, if so required by the Reserve Bank in the circumstances mentioned in section 13D of the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (47 of 1961).
