Section 3(2)(b) in The Banking Regulation (Co-Operative Societies) Rules, 1966

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(b) in The Banking Regulation (Co-Operative Societies) Rules, 1966

(b)by a Central Co-operative Bank or a State Co-operative Bank to the Reserve Bank of India, Central Office, Rural Planning and Credit Department, Bombay.]

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Union of India - Subsection

Section 3(2)(b) in The Banking Regulation (Co-Operative Societies) Rules, 1966