Section 36A in Telangana Mutually Aided Co-Operative Societies Act, 1995
36A. [ Application of Chapter XIII A of the Telangana Co-operative Societies Act, 1964. [Inserted with marginal heading by Act No.29 of 1998.]
- The provisions of Chapter XIIIA containing sections 115-A and 115-B of the Telangana Co-operative Societies Act, 1964 shall mutatis-mutandis apply to all co-operative Banks.Explanation. - For the purposes of this section a Co-operative Bank means a society registered under this Act, which is doing the business of Banking as defined in clause (b) of sub-section (1) of section 5 of the Banking Regulation Act, 1949 (Central Act 10 of 1949).]
