For the purposes of section 149,––(a)"consumers' co-operative society" means a society for the benefit of the consumers;(b)"primary agricultural credit society" has the same meaning as assigned to it in Part V of the Banking Regulation Act, 1949; and(c)"primary co-operative agricultural and rural development bank" means a society having an area of operation confined to a taluk, the principal object of which is to provide long-term credit for agricultural and rural development activities.[Similar to Section 80P from The Income Tax Act, 1961.-Also Refer]
