Section 2(r) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
(r)the expressions ["co-operative society", "primary co-operative bank"][and "primary credit society" shall have the meanings respectively assigned to them in Part V of the Banking Regulation Act, 1949 (10 of 1949).] [Substituted by Act 61 of 1981, Section 61 and Schedule II, for Clause (q) (w.e.f. 1.5.1982). ]
