Section 134 in West Bengal Co-operative Societies Act, 2006
134. Special provisions for Urban Co-operative Bank.
(1)Registration and administration of an Urban Co-operative Bank will be governed by this Act and the rules made thereunder.(2)Such bank will be regulated by the direction of the Reserve Bank of India and shall have the power to amend its by-laws.[CHAPTER XIIIA] [Insertion of new Chapter XIIIA by section 2 of the West Bengal Co-operative Societies (Amendment) Act, 2010 (West Bengal Act No. 5 of 2010), w.e.f. 18.1.2011.] Special provisions applicable to the Co-operative Credit Structure Entities
