(a)"amalgamation" means the merger of an amalgamating co-operative bank with an amalgamated co-operative bank, if—(i)all the assets and liabilities of the amalgamating co-operative bank or banks immediately before the merger (other than the assets transferred, by sale or distribution on winding up, to the amalgamated co-operative bank) become the assets and liabilities of the amalgamated co-operative bank;(ii)the members holding 75% or more voting rights in the the amalgamating co-operative bank become members of amalgamated co-operative bank; and(iii)the shareholders holding 75% or more in value of the shares in the amalgamating co-operative bank (other than the shares held by the amalgamated co-operative bank or its nominee or its subsidiary, immediately before the merger) become shareholders of the amalgamated co-operative bank;(b)"amalgamating co-operative bank" means—(i)a co-operative bank which merges with another co-operative bank; or(ii)every co-operative bank merging to form a new co-operative bank;(c)"amalgamated co-operative bank" means—(i)a co-operative bank with which one or more amalgamating co-operative banks merge; or(ii)a co-operative bank formed as a result of merger of two or more amalgamating co-operative banks;(d)"business reorganisation" means reorganisation of business involving the amalgamation or demerger of a co-operative bank or conversion of a primary co-operative bank;(e)"conversion" means transition of a primary co-operative bank to a banking company under the scheme of the Reserve Bank of India as may be notified vide its circular number DCBR. CO. LS. PCB. Cir. No. 5/07.01.000/2018-19, dated 27th September, 2018;(f)"converted banking company" means a banking company formed as a result of conversion from primary co-operative bank;(g)"demerger" means the transfer by a demerged co-operative bank of one or more of its undertakings to any resulting co-operative bank, in such manner that—(i)all the assets and liabilities of the undertaking or undertakings immediately before the transfer become the assets and liabilities of the resulting co-operative bank;(ii)the assets and the liabilities are transferred to the resulting co-operative bank at values (other than change in the value of assets consequent to their revaluation) appearing in its books of account immediately before the transfer;(iii)the resulting co-operative bank issues, in consideration of the transfer, its membership to the members of the demerged co-operative bank on a proportionate basis;(iv)the shareholders holding 75% or more in value of the shares in the demerged co-operative bank (other than shares already held by the resulting bank or its nominee or its subsidiary immediately before the transfer), become shareholders of the resulting co-operative bank, otherwise than as a result of the acquisition of the assets of the demerged co-operative bank or any undertaking thereof by the resulting co-operative bank;(v)the transfer of the undertaking is on a going concern basis; and(vi)the transfer is as per the conditions specified by the Central Government, by notification, having regard to the necessity to ensure that the transfer is for genuine business purposes;(h)"demerged co-operative bank" means the co-operative bank whose undertaking is transferred, pursuant to a demerger, to a resulting bank;(i)"predecessor co-operative bank" means the amalgamating co-operative bank or the demerged co-operative bank, or the primary co-operative bank, which has been succeeded as a result of conversion;(j)"primary co-operative bank" shall have the meaning assigned to it in clause (ccv) of section 5 of the Banking Regulation Act, 1949;(k)"resulting co-operative bank" means—(i)one or more co-operative banks to which the undertaking of the demerged co-operative bank is transferred in a demerger; or(ii)any co-operative bank formed as a result of demerger;(l)"successor co-operative bank" meansthe amalgamated co-operative bank or the resulting bank.[Similar to Section 44DB from The Income Tax Act, 1961.-Also Refer]
