Section 2(k) in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970
(k)"Scheduled Castes Organisation" means a firm registered under the Partnership Act, 1932, an association registered under the Societies Registration Act, 1860, or a co-operative society registered under the Punjab Co-operative Societies Act, 1961, all the partners or members, whereof, as the case may be, belong to Scheduled Castes;
