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State of Rajasthan - Section

Section 17 in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974

17. bank eligible to become member of a Co-operative Society.

— Notwithstanding anything contained in the [Rajasthan Co-operative Societies Act, 1965] [Rajasthan co-operative Societies Act, 1965 Repealed by Rajasthan Co-operative Societies Act, 2001 (Now see the New Act, 2001).] or any law for the time being in force, it shall be lawful for a bank to become a member of a Co-operative Society.