Section 120(1) in Mizoram Cooperative Societies Act, 2006
(1)The co-operative bank, for the purpose of this chapter means a co-operative bank registered under anyone of the following Acts.(a)The Credit Co-operative Societies Act, 1912;(b)The Co-operative Societies Act, 1912;(c)The Multi Unit Co-operative Societies Act, 1942;(d)Assam Co-operative Societies Act, 1949;(e)The Multi State Co-operative Societies Act, 1984 or 2002;(f)The Mizoram Co-operative Societies Act, 1991;(g)any other co-operative societies Act.
