Section 2(7) in The Gujarat Co-Operative Societies Act, 1961
(7)"co-operative bank? means a society registered under this Act and doing the business of banking, as defined in clause (b) of sub-section (1) of Section 5 of the Banking Companies Act, 1949 (X of 1949);[(7-A) "co-operative credit structure" means [Inserted by Gujarat 1 of 2008, Section 2 (w.e.f. 8.10.2007).](i)the Primary Agricultural Credit Co-operative Societies; (ii) the Central Co-operative Banks; and(ii)the State Co-operative Bank;]
