Section 44AK(2) in The Bihar Co-operative Societies Act, 1935
(2)Where an order of moratorium has been made by the Central Government under sub-section (2) of Section 45 of the Banking Regulation Act, 1949 (10 of 1949) in respect of a Co-operative Bank, the Registrar, with the previous approval of the Reserve Bank in writing may during the period of moratorium, prepare a scheme,-(i)for the re-construction of the Co-operative Bank; or(ii)for its amalgamation with any other Co-operative Bank (herein referred to as the transferee Bank).
