Section 2(h) in The State Agricultural Credit Corporations Act, 1968
(h)"co-operative farming society" means a co-operative society the objects of which include the cultivation of land on a co-operative basis;(i)"Corporation", in relation to a State or Union territory, means the Agricultural Credit Corporation established under section 3 in that State or Union territory, as the case may be;(ii)["corresponding new bank" means a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970)] [Inserted by Act 5 of 1970, Section 20 (w.e.f. 19-7-1969)] [or a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980)]; [Inserted by Act 40 of 1980, Section 20 (w.e.f. 15-4-1980)]
