Section 45(4) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(4)A co-operative shall not accept any deposits from non-member or institutions and shall not perform any work relating to banking business unless such co-operative has obtained licence under the Banking Regulation Act, 1949 (No. 10 of 1949).] [Inserted by M.P. Act No. 16 of 2010.]
