Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 161(1)] [Section 161] [Entire Act]

State of Madhya Pradesh - Subsection

Section 161(1)(d) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(d)State Bank of India and other Nationalised Bank as mentioned in the Act and Post Office Savings Bank deposits (only in the case of Provident Fund balance likely to be required for early disbursement); and