Section 115B in The Gujarat Co-Operative Societies Act, 1961
115B. Definitions.
- In this Chapter, unless the context otherwise requires,-(a)"Bank" means an Urban Co-operative Bank;(b)"committee" means a committee of an Urban Co- operative Bank;(c)"committee member1" means a member of a committee;(d)"company" means any body corporate and includes a firm and other association of individuals;(e)"member of a family" in relation to a committee member means a wife or, as the case may be, a husband, father, mother, son who is dependent for his maintenance and unmarried daughter;(f)"Urban Co-operative Bank" means a society registered under this Act and doing the business of banking, as defined in clause (b) of Section 5 of the Banking Regulation Act, 1949 (10 of 1949).
