Section 14B(1) in Karnataka Co-Operative Societies Act, 1959
(1)Where an order of moratorium has been made by the Central Government under sub-section (2) of section 45 of the Banking Regulation Act, 1949 (Central Act 10 of 1949) in respect of a co-operative bank, the Registrar may, during the period of moratorium, prepare a scheme,-(i)for the re-organization of the co-operative bank; or(ii)for the amalgamation of the co-operative bank with any other co-operative bank.
