Section 2 in Telangana State Co-Operative Bank (Formation) Act, 1963
2. Definitions.
- In this Act unless the context otherwise requires,-(a)'Andhra Co-operative Bank' means the Andhra State Co-operative Bank Limited;(b)'Andhra Pradesh Co-operative Bank' means the Andhra Pradesh State Co-operative Bank Limited formed under section 3;(c)[ 'Co-operative Societies Act of 1932' means, the Andhra Pradesh (Andhra Area) Co-operative Societies Act, 1932] [Now see the provisions of the Telangana Co-operative Societies Act, 1964 (Act 7 of 1964), in which these Acts were repealed.];(d)[ 'Co-operative Societies Act of 1952', means the Andhra Pradesh (Telangana Area) Co-operative Societies Act, 1952] [Now see the provisions of the Telangana Co-operative Societies Act, 1964 (Act 7 of 1964), in which these Acts were repealed.];(e)'Government', means the State Government;(f)'Hyderabad Co-operative Bank', means, the Hyderabad Co-operative Apex Bank Limited;(g)'Registrar' means the Registrar of Co-operative Societies, [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(h)'State' means the [State of Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];
