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State of Bihar - Section

Section 15 in The Bihar Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1977

15. Bank eligible to become member of a co-operative society.

- Notwithstanding anything contained in the Bihar and Orissa Co-operative Societies Act, 1935 or any law for the time being in force, it shall be lawful for a bank to become a member of a co-operative society.