Section 117A in The Orissa Co-operative Societies Act, 1962
117A. [ Prohibition against the use of word 'Bank'. [Inserted by Orissa Act 1 of 2008s Section 22 (O.G.E. No. 654 dated 20.3.2008).]
(1)No Society other than a Co-operative Bank shall use the word "Bank", "Banker", "Banking" or any other derivative of the word "Bank" as part of its name.(2)If, Registrar is satisfied that any Society other than a Co-operative Bank has violated the provisions of Sub-section (1), he may, after giving an opportunity of being heard to the Society, take steps to cancel the registration of the Society in accordance with the provisions of this Act.] [Inserted by Orissa Act 11 of 2002,Section 5 dated 28.10.2002. force w.e.f. 29.6.2002.]
