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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(ta) in Kerala Cooperative Societies Act, 1969

(ta)[ "Urban Co-operative Bank" means a society registered under this Act having its area of operation in the Urban areas and which undertakes banking business with the licence obtained from Reserve Bank of India;] [Substituted by Kerala Act No. 9 of 2009.]