Be it enacted by Parliament in the Sixteenth Year of the Republic of India as follows:
(1) This Act may be called the Banking Laws (Application to Co-operative Societies) Act, 1965.
(2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint, and different dates may be appointed for different provisions of this Act.
AMENDMENT OF THE RESERVE BANK OF INDIA ACT, 1934
2[Repealed]
3[Repealed]
4[Repealed]
5[Repealed]
6[Repealed]
7[Repealed]
8[Repealed]
10[Repealed]
11[Repealed]
(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12[Repealed]
13[Repealed]
14[Repealed]
1. Came into force, w.e.f. 1-3-1966 [vide S.O. 87, dated 31-12-1965].
2. Repealed by Act 56 of 1974, Section 2 and Schedule I.
3. Repealed by Act 56 of 1974, Section 2 and Schedule I.
4. Repealed by Act 56 of 1974, Section 2 and Schedule I.
5. Repealed by Act 56 of 1974, Section 2 and Schedule I.
6. Repealed by Act 56 of 1974, Section 2 and Schedule I.
7. Repealed by Act 56 of 1974, Section 2 and Schedule I.
8. Repealed by Act 56 of 1974, Section 2 and Schedule I.
9. Repealed by Act 56 of 1974, Section 2 and Schedule I.
10. Repealed by Act 56 of 1974, Section 2 and Schedule I.
11. Repealed by Act 56 of 1974, Section 2 and Schedule I.
12. Repealed by Act 56 of 1974, Section 2 and Schedule I.
13. Repealed by Act 56 of 1974, Section 2 and Schedule I.
14. Repealed by Act 56 of 1974, Section 2 and Schedule I.