Section 2(e) in The Orissa Co-operative Societies Act, 1962
(e)[ "Financing Bank" in relation to a Society means a Society engaged in Banking business under the Banking Regulation Act, 1949 ora Scheduled Bank as defined under the Reserve Bank of India Act, 1934 or the Reserve Bank of India, the National Bank for Agriculture and Rural Development, the Industrial Development Bank of India Limited or any similar Bank or any financial institutions regulated by the Reserve Bank of India and includes such financing institutions like the National Dairy Development Board and National Cooperative Development Corporation to which the Society is indebted in cash or in kind;] [Substituted by Orissa Act 1 of 2008 Section 2(b) (O.G.E. No. 654 dated 20.3.2008).]
