Section 44A in The Bihar Co-operative Societies Act, 1935
44A. Definitions.
- In this Chapter, unless context otherwise requires-(a)'Board' means the managing committee of the State Co-operative Land Development Bank;(b)'Land Development Bank' includes the State Co-operative Land Development Bank and the Primary Co-operative Land Development. Bank;(c)'Prescribed' means prescribed by rules made under this Chapter;(d)'Primary Co-operative Land Development Bank' means a registered society of that name;(e)'State Co-operative Land Development Bank' means registered society of that name, registered under Section 11, and includes the Bihar State Co-operative Land Mortgage Bank Ltd. registered as such under Section 11; and(f)'Trustee' means the Trustee referred to in Section 44-C.
