Section 67 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
67. Certain provisions of Co-operative Societies Act to apply.
- The provisions of Sections 17-A and 17-B of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) shall mutatis mutandis apply to all co-operative banks.Explanation: - For the purposes of this section, a "Co-operative Bank" means a co-operative registered under this Act, which is doing the business of banking as defined in clause (b) of sub-section (1) of Section 5 of the Banking Regulations Act, 1949 (No. 10 of 1949).
