Section 3(2) in The Punjab Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1978
(2)Notwithstanding anything to the contrary contained in the Punjab Co- operative Societies Act, 1961, or any other law for the time being in force, no charge in respect of financial assistance extended by a co-operative society to an agriculturist shall have priority over a charge on the crops raised by him, standing or otherwise, or any other moveable property in respect of any financial assistance given to him by a bank;Provided that the financial assistance made by the bank is -(a)prior in point of time to that of the financial assistance extended by the co-operative society; and(b)on a certificate, in the form prescribed, from the co-operative society or co-operative societies in the area where the agriculturist resides.
