Section 5(4) in Rajasthan Co-operative Societies Act, 2001
(4)[ Nd primary agricultural credit society or its federation or association (except those Which are permitted to act as a bank under the Banking Regulation Act, 1949 (Central Act No.10 of 1949)) shall be registered with the word 'bank' or any other derivative of the word 'bank in its registered name or shall use the same as a part of its name:Provided that where any primary agricultural credit society or its federation or association (except those which are permitted to act as a bank under Banking Regulation Act. 1949 (Central Act No.10 of 1949) has been registered before the commencement of the Rajasthan Co-operative Societies (Amendment) Ordinance. 2009 (Ordinance No. 7 of 2009) with the word 'bank' or any of its derivatives in its registered name, it shall within three months from the date of such commencement, change its name so as to remove the word 'bank' or its derivative, if any, from its name in accordance with the provisions of section 9:Provided further that where any society referred to in the preceding proviso fails to comply with the provisions of the said proviso within. the period specified therein, the Registrar shall order the winding up of such society.".] [Added by Notification No F. 2(15) Vidhi/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.]Provided that liability of a co-operative society, which has a co-operative society as its member, shall be limited.
