Section 115A in Andhra Pradesh Co-Operative Societies Act, 1964
115A. Definitions.
- In this Chapter -(a)'The said Act' means the Deposit Insurance Corporation Act, 1961 (Central Act 47 of 1961) ;(b)'eligible Co-operative Bank' means a co-operative bank as defined in clause (gg) of Section 2 of the said Act ;(c)'Corporation' means the Deposit Insurance Corporation established under Section 3 of the said Act ;(d)'Reserve Bank' means the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 (Central Act 2 of 1934) ;(e)all other expressions used in this Chapter but not defined shall have the meaning respectively assigned to them in the said Act.
