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[Cites 0, Cited by 3] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(1) in The Banking Regulation Act, 1949

(1)No co-operative society other than a co-operative bank shall use as part of its name or in connection with its business any of the words "bank", "banker" or "banking", and no co-operative society shall carry on the business of banking in India unless it uses as part of its name at least one of such words.