Section 2(j) in Assam Co-Operative Societies Act, 2007
(j)"Co-operative Society" or "society" means a Co-operative Society registered under this Act and includes a society formed after amalgamation of such two or more societies or by division of an existing society;(jj)"Co-operative Bank" means a Co-operative Society registered under this Act carrying on the business of Banking as defined under Section 5(b) of the Banking Regulation Act, 1949 (Act No. 10 of 1 949), which shall also include Central Co-operative Bank and a State Co-operative Bank as defined under clauses (d) and (u) of Section 2 of the National Bank for Agriculture and Rural Development Act, 1981 (Act No 61 of 1981) and a Primary Co-operative Society carrying on the business of Banking;
