Section 2(5) in The Bombay Money Lenders Act, 1946
(5)"co-operative society" means a society registered or deemed to have been registered under the Bombay Co-operative Societies Act, 1925 (Bombay VII of 1925) [or any other law in force corresponding to that Act] [These words were inserted by Bombay 50 of 1959, section 4 (c).], or the Cooperative Societies Act, 1912 (II of 1912), or any Act of any other [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Legislature relating to co-operative societies;
