Section 2(2A) in The Gujarat Provincial Municipal Corporations Act, 1949
(2A)[ "approved co-operative bank" means such co-operative bank registered or deemed to be registered under the [Bombay Co-operative Societies Act, 1925 (Bombay VII of 1925)] [Clause (2A) was inserted by Bombay 19 of 1954, Section 2.], as may be approved by the State Government by general or special order;] [Clause (1A) was and was deemed always to have been inserted by Gujarat 5 of 1970, Section 2 (1).]
