Section 2(f) in Andhra Pradesh Co-Operative Societies Act, 1964
(f)[ 'financing bank' means a society, the main object of which is to assist any affiliated or other society by giving loans or advancing moneys ; and includes any scheduled bank as defined in the Reserve Bank of India Act, 1934 (Central Act 2 of 1934) and such other body corporate or financial institution as may be notified by the Government from time to time, which gives financial or other aid to a society ;] [Substituted by Andhra Pradesh Act No. 19 of 1976.]
