Section 74B in Kerala Cooperative Societies Act, 1969
74B. Opening of Branches.
(1)The State Co-operative Bank, The State Co-operative Agricultural and Rural Development Bank and District Co-operative Banks may open branches in the area of operation of their member credit societies if such member credit societies are weak and not functioning enough to provide service to the members or to the public.(2)[ All primary credit societies including Primary Agricultural Credit Societies may open branches in their area of operation with the prior written permission of the Registrar.] [Inserted by Kerala Act No. 8 of 2013.]
