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[Cites 0, Cited by 7] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(6) in The Maharashtra Co-Operative Societies Act, 1960

(6)[ "Central Bank" means a co-operative bank, the objects of which include the creation of funds to be loaned to other societies; but does not include the primary urban co-operative bank;] [Clause (6) was substituted for the original by Maharashtra 20 of 1986, Section 2(c).].