Section 4(3) in The Banking Regulation (Co-Operative Societies) Rules, 1966
(3)[] [Sub-R. (2) renumbered as sub-R. (3) by S.O. 269(E), dated 29.3.1985 (w.e.f. 29.3.1985). ] Any change in the list referred to in sub-rule (1) shall be intimated to the principal office of the Reserve Bank and, in the case of a Central Co-operative Bank and a State Co-operative Bank, also to the office of the National Banks as specified under sub-rule (2) within one month from the occurrence of such change.
