Section 134C(20) in West Bengal Co-operative Societies Act, 2006
(20)No Primary Agricultural Credit Co-operative Society or its federation or association except those which are permitted to act as a bank under the Banking Regulation Act, 1949 (10 of 1949) shall be registered with the word "bank" or any other derivative of the word "bank" in its registered name or shat: use the same as a part of its name :Provided that where any Primary Agricultural Credit Co-operative Society or its federation or association, except those which are permitted to act as a bank under the Banking Regulation Act, 1949 (10 of 1949) has been registered or using the same as a part of its name before the commencement of the West Bengal Co-operative Societies (Amendment) Act, 2010 with the word "bank" or any of its derivatives in its registered name, the State Government will ensure that the change of name, so as to remove the word "bank", is done in case of such societies in a phased manner.
