Section 2(q) in The Karnataka Souharda Sahakari Act, 1997
(q)"Government" means the State Government;(qq)[ "Insured Bank" means a Co-operative Bank having the same meaning as assigned to it in clause (i) of section 2 of the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (Central Act 47 of 1961);] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.]
