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The Banking laws (Application to Co-operative Societies) Act, 1965
(Act 23 of 1965)
mh509
Chapter I
1. Short title and commencement. - (1) This Act may be called the Banking Laws (Application to Co-operative Societies) Act, 1965. (2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint, and different dates may be appointed for different provisions of this Act.Chapter II
Amendment of the Reserve Bank of India Act, 1943
2 to 9. No. 2. Chapter II contains sections 2 to 9. They amend sections 12, 10, 17, 18, 42, 45H, 45I and omit section 44 of the Reserve Bank of India Act, 1934. For the effect of these amendments, see section 2 N. 8 (a).Chapter III
Amendment of the Banking Companies Act, 1934
10. Amendment of long title and preamble. - In the Banking Companies Act, 1949 (10 of 1949), (hereinafter in this Chapter referred to as the principal Act), in the long title and in the preamble, the word "Companies" shall be omitted. 11. Amendment of section 1. - (1) In section 1 of the principal Act, in sub-section (1), for the word "Companies", the word "Regulation" shall be substituted. (2) Any reference to the Banking Companies Act, 1949 (10 of 1949), in any law for the time being in force, or in any instrument or other document, shall be construed as a reference to the Banking Regulation Act, 1949. 12. Substitution of new section for section 3. - (This is substituted in the text given below). 13. Amendment of section 18. - (This amendment is made in the Text given below). The Act came into force on the 1st March, 1966. 14. Insertion of new Part V. - In the principal Act, after Part IV, the following Part shall be inserted, namely:- (This adds section 56 and makes amendments in various sections, and omits some sections.
