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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(9) in The Tripura Co-operative Societies Act, 1974

(9)"co-operative bank" means a society registered under this Act and doing the business of banking as defined in Clause (b) of sub-section (1) of Section 5 of the Banking Regulation Act, 1949 (X of 1949);