Section 134 in Assam Co-Operative Societies Act, 2007
134. Definitions.
- In this Chapter unless the context otherwise requires,-(a)"Co-operative Credit Structure Society" means a State Co- operative Bank and a Primary Agricultural Credit Society;(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);(c)"Primary Agricultural Credit Society" means a co-operative society as defined under clause (cciv) of Section 5 of Banking Regulation Act, 1949 (Act No. of 1949) and includes a Multi-purpose Co-operative Society;(d)"Multi-purpose Co-operative Society" means a Primary Co~ operative Society the object of which is to provide various services including services related to savings, credit, business, industry, consumer durables to its members;(e)"Chartered Accountant" means a member of the Institute of Chartered Accounts of India within the meaning of the Chartered Accountants Act, 1949 (Act No. 38 of 1949);(f)"Reserve Bank" means the Reserve Bank of India established under Section 3 of the Reserve Bank of India Act, 1934 (Act No 2 of 1934);(g)"National Bank" means the National Bank for Agriculture and Rural Development established under Section 3 of the National Bank for Agriculture and Rural Development Act, 1981 (Act No. 61 of 1981).
