Section 62(ii) in Rajasthan Co-operative Societies Act, 2001
(ii)an order for the winding up of the Bank shall be made by the Registrar [with in month] [Inserted by Notification No F. 2(15) Vidh/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.] if so required by the Reserve Bank of India in the circumstances referred to in section 13 D of the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (Central Act 47 of 1961);
