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[Cites 0, Cited by 0] [Section 134C] [Entire Act]

State of West Bengal - Subsection

Section 134C(6) in West Bengal Co-operative Societies Act, 2006

(6)A Co-operative Society covered under this section may invest or deposit its funds in any financial institutions regulated by the Reserve Bank of India of its choice with a minimum net worth and on any other criteria as may be prescribed by the National Bank and not necessarily in the federal Co-operative Society to which it is affiliated.