Section 66 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
66. Previous sanction of Reserve Bank of India or NABARD in certain matters.
- Notwithstanding anything contained in Sections 5, 11, 12, 13, 14, 58 and 59 of this Act, in the case of a co-operative bank or an urban co-operative bank, no [x x x] [The word 'conversion' omitted by M.P. Act No. 24 of 2001 (w.e.f. 15-10-2001).] transfer, division, amalgamation, merger or dissolution shall take place save with the previous sanction in writing of Reserve Bank or National Bank for Agriculture and Rural Development as the case may be.
