Section 2(e) in The Karnataka Souharda Sahakari Act, 1997
(e)"Co-operative" means a Co-operative including a Co-operative bank doing the business of banking registered or deemed to be registered under section 5 and which has the words 'Souharda Sahakari' in its name [and for the purposes of the Banking Regulation Act, 1949 (Central Act 10 of 1949), the Reserve Bank of India Act, 1934 (Central Act 2 of 1934), the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (Central Act 47 of 1961) and the National Bank for Agriculture and Rural Development Act, 1981 (Central Act 67 of 1981)", it shall be deemed to be a Co-operative Society.] [Inserted by Act 16 of 2005 w.e.f. 1.6.2005.](ee)[ "Co-operative Bank" means a Co-operative engaged in or having as [its premary object] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.] , the business of banking;"
