Section 2(c) in The Bihar Co-operative Societies Act, 1935
(c)[ 'financing bank' means the State Bank of India, a nationalised Commercial Bank, a State Co-operative Bank, a Co-operative Bank, a Land Development Bank, a Regional Rural Bank or any other bank to be notified by the State Government the objects of which include the creation of funds out of which money is to be lent to the co-operative societies or other institutions or both;] [Substituted by Act. 39 of 1982.](cc)[ "Government" means State Government of Bihar.] [Inserted by Notification Act 18, dated 30.4.2008.]
