Section 146(3) in The Gujarat Co-Operative Societies Act, 1961
(3)[ No Primary Agricultural Credit Co-operative Society shall use the word "bank", "banker", `banking" or any other derivative of the word "bank" in its name and the existing society using such name shall be deregistered by the Registrar.] [Added by Gujarat 1 of 2008, Section 27 (w.e.f. 8.10.2007).]
