Section 183 in The U.P. Co-operative Societies Rules, 1968
183.
No co-operative society other than a Cooperative Bank shall receive deposits in current or savings account without the general or special sanction of the Registrar:Provided that Primary Agricultural Co-operative Credit Societies shall accept the deposit amount under the provision of Section 60:Explanation. - For the purposes of this rule, the term "Cooperative Bank" shall not include State Land Development Bank or any Land Development Bank or a Society permitted to function as a Land Development Bank under Section 129.]
