Section 4(6) in Assam Co-Operative Societies Act, 2007
(6)The Cooperative Society to be registered as a Cooperative Bank shall specifically indicate in its bye laws submitted before the Registrar at the time of registration, that the society shall be a Cooperative Bank which shall carry on the business of banking as defined under Section 5 (b) of the Banking Regulation Act, 1949 (Act No. 10 of 1949) on the basis of which the Registrar shall register the said society as a Co-operative Bank as defined under this Act.
