Section 2(e) in The Punjab Agricultural Produce Markets Act, 1961
(e)"Co-operative Society" means a Co-operative Society registered or deemed to be registered under the Punjab Co-operative Societies Act 1954, [or any other corresponding law for the time being in force] [Substituted by the Punjab State Agricultural Marketing Board and Marketing Committees (Reconstitution and Reorganisation) Order, 1969.] which deals in the purchase, sale, processing or storage of agricultural produce; or is otherwise engaged in the business of disposal of agricultural produce;
