Section 136C(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)In this Chapter, unless the context otherwise requires,-(a)"capital to risk weigh led assets ratio" means the capital adequacy norms stipulated by the Reserve Bank from time to time;(b)"central co-operative bank" means a central society engaged in the business of banking;(c)"federal society" means an apex society to which central or primary societies of similar class or category are affiliated or a central society to which primary societies of similar class or category are affiliated;(d)"National Bank" means the National Bank for Agriculture and Rural Development established under section 3 of the National Bank for Agriculture and Rural Development Act, 1981. (Central Act 61 of 1981);(e)"primary agricultural credit society" means a co-operative society as defined under clause (cciv) of section 5 read with section 56 of the Banking Regulation Act, 1949 (Central Act X of 1949);(f)"Reserve Bank" means the Reserve Bank of India constituted under section 3 of the Reserve Bank Act, 1934 (Central Act II of 1934);(g)"short-term co-operative credit structure society" means the short-term cooperative credit society at the apex level, central level or primary level and includes the State Apex Co-operative Bank, a Central Co-operative Bank and a primary agricultural credit society;(h)"State Apex Co-operative Bank" means an apex society engaged in the business of banking.
