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State of West Bengal - Section

Section 134B in West Bengal Co-operative Societies Act, 2006

134B. Definitions.

(1)In this Chapter unless the context otherwise requires,-
(a)"Co-operative Credit Structure Entity" includes the West Bengal State Co-operative Bank, a District Central Co-operative Bank, a Primary Agricultural Credit Co-operative Society, the West Bengal State Agricultural and Rural Development Bank, a Primary Co-operative Agricultural and Rural Development Bank;
(b)"National Bank" means the National Bank for Agricultural and Rural Development established under section 3 of the National Bank for Agricultural and Rural Development Act, 1981 (61 of 1981);
(c)"Primary Agricultural Credit Co-operative Society" includes a Farmers' Service Co-operative Society, a Large-sized Multipurpose Co-operative Society and any other Co-operative Society primarily dealing with agricultural credit identified under revival package.
(2)All other words and expressions used in this Chapter but not defined shall have the same meaning respectively assigned to them in this Act.