Section 2 in The M.P. Sahakari Society (Punargathan Aur Nirman) Adhiniyam, 2000
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, the expression :-(a)"existing societies" means-(i)The Madhya Pradesh Rajya Sahakari Bank Mydt.(ii)The Madhya Pradesh Rajya Sahakari Krishi Evam Gramin Vikas Bank Mydt.(iii)The Madhya Pradesh Rajya Sahakari Vipanan Sangh Mydt.(iv)The Madhya Pradesh Rajya Sahakari Bunkar Sangh Mydt.(v)The Madhya Pradesh Rajya Sahakari Awas Sangh Mydt.(vi)Any other Apex Society approving the reconstitution scheme in its general body by 31st October, 2000.(b)"the societies as reconstituted" means the existing societies as reconstituted in accordance with the provisions of Section 3; and(c)"the corresponding new society" means-(i)The Chhattisgarh Rajya Sahakari Bank Mydt. in relation to the Madhya Pradesh Rajya Sahakari Bank Mydt. as reconstituted.(ii)The Chhattisgarh Rajya Sahakari Krishi Evam Gramin Vikas Bank Mydt., in relation to the Madhya Pradesh Rajya Sahakari Krishi Evam Gramin Vikas Bank Mydt., as reconstituted.(iii)The Chhattisgarh Rajya Sahakari Vipanan Sangh Mydt., in relation to the Madhya Pradesh Rajya Sahakari Vipanan Sangh Mydt., as reconstituted.(iv)The Chhattisgarh Rajya Sahakari Bunkar Sangh Mydt., in relation to the Madhya Pradesh Rajya Sahakari Bunkar Sangh Mydt., as reconstituted.(v)The Chhattisgarh Rajya Shakari Awas Sangh Mydt. in relation to the Madhya Pradesh Rajya Sahakari Awas Sangh Mydt., as reconstituted.(vi)Any other Apex Society as reconstituted.
