Section 4(2) in The Banking Regulation (Co-Operative Societies) Rules, 1966
(2)[ The statement containing the lists referred to in clauses (a) and (b) of sub-rule (1) shall be sent by a primary Co-operative Bank to the principal office of the Reserve Bank by a Central Co-operative Bank and a State Co-operative Bank to the principal office of the Reserve Bank, and also to the office of the National Bank situated in the State in which the Co-operative Bank has its principal office or to such other office of the National Bank as may be specified by the National Bank.] [Substituted by S.O. 269(E), dated 29.3.1985 (w.e.f. 29.3.1985). ]
