LexSection 120B — Application of Banking Regulation Act, 1949.
The Multi-State Co-operative Societies Act, 2002
1 [120B. Application of Banking Regulation Act, 1949.-- The provisions of this Act shall apply to a multi-State co-operative society in respect of matters relating to incorporation, regulation and winding up: Provided that in case of a multi-State co-operative society carrying on the business of banking, the provisions of the Banking Regulation Act, 1949 (10 of 1949) shall also apply.]Open in Lexace · Ask the AI about this section