Section 134(b) in Assam Co-Operative Societies Act, 2007
(b)"State Co-operative Bank" means a Co-operative society engaged in the business of banking as defined under Section 5(b) of the Banking Regulation Act, 1949 (Act No. 10 of 1949 and Section 2(a) of the National Bank for Agriculture and Rural Development Act, 1981 Act No. 61 of 1 981);
