Section 44A in Jharkhand Co-operative Societies Act, 2008
44A. Application of the Chapter to Co-operative Banks.
(1)The provisions of this Chapter shall apply to a Co-operative Bank as defined in the Deposit Insurance Corporation Act, 1961 (47 of 1961) in addition to the provisions contained in other parts of this Act, where any question of apparent or implied inconsistency arises, the provisions of this Chapter shall prevail over the provisions of the other parts of this Act.(2)For the purposes of this Chapter, 'Deposit Insurance Corporation means the Deposit Insurance Corporation established under the Deposit Insurance Corporation Act, 1961 (47 of 1961) and 'Reserve Bank' means the Reserve Bank of India established under the Reserve Bank of India Act, 1934 (2 of 1934).
