LexSection 18 — Central Registrar to prepare scheme of amalgamation or reorganisation of a co-operative bank in certain cases.
The Multi-State Co-operative Societies Act, 2002
When an order of moratorium has been made by the Central Government under sub-section (2) of section 45 of the Banking Regulation Act, 1949 (10 of 1949) in respect of a cooperative bank, the Central Registrar, with the previous approval of the Reserve Bank in writing, may, during the period of moratorium prepare a scheme-- (a) for the amalgamation of the co-operative bank with any other co-operative bank; or (b) for the reorganisation of the co-operative bank.Open in Lexace · Ask the AI about this section