Section 4 in The Assam State Co-operative Agriculture and Rural Development Bank Limited
4. Definitions.
- In these bye-laws unless the context otherwise means-(a)"The Act" means the Assam State Co-operative Agriculture and Rural Development Bank Act, 1960 (Act I of 1961) ;(b)"the Bank" means the Assam State Co-operative Agriculture and Rural Development Bank Ltd.;(c)"the Board" means the Board of the Directors of the Bank ;(d)Deleted.(e)"the Branch" means Branch of the Bank constituted under these Bye-laws;(f)"Branch Committee" means such committees constituted under these Bye-laws;(g)"Government" means the State Government of Assam ;(h)"General Assembly" means the body constituted under the provisions of Bye-law No. 56 ;(i)"Rules" means the rules made under the Act;(j)"Trustee" means a Trustee for the holders of Debentures appointed under the provision of the Act;(k)"Year" means Co-operative year ;(l)"Registrar" means Registrar of Co-operative Societies, Assam ;(m)"Gazette" means the official Gazette of the Government of Assam ;(n)Expressions and words not defined in these bye-law shall have the same meaning assigned to them in the Act or Rules of the Assam Co-operative Societies Act, 1949 or Rules made thereunder.
