Section 115I in The Gujarat Co-Operative Societies Act, 1961
115I. Application of the provisions of Section 84 to specified bank.
- The provisions of Section 84 shall apply to a specified bank as if in sub-section (1) of that section, for the words "at least once in each year", the words "at least once in each quarter of a year" had been substituted.Explanation. - For the purpose of this section, the expression, "specified bank" means,-(i)a bank having deposits of not less than fifty crores rupee;(ii)a bank which is a Scheduled Bank within the meaning of clause (e) of Section 2 of the Reserve Bank of India Act, 1934 (2 of 1934).
