Section 6(3) in The Banking Regulation (Co-Operative Societies) Rules, 1966
(3)as a State Co-operative Bank, in Form III-C;][ b) in the case of a co-operative society, which at the commencement of the Banking Laws (Application to Co-operative Societies) Act, 1965 (23 of 1965), was carrying on business as a Co-operative Bank, or a Co-operative Bank which has come into existence as a result of the division of any other co-operative society carrying on business as a Co-operative Bank, or the amalgamation of two or more co-operative societies carrying on banking business or a primary credit society which becomes a primary Co-operative Bank after such commencement, and desires to carry on banking business, in Form IV.] [Substituted by S.O. 269(E), dated 29.3.1985 (w.e.f. 29.3.1985). ]
