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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2)(a) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(a)by way of loans or deposits from the Central Government or a State Government, the National Bank, the Reserve Bank of India or such other financial institutions as may be approved by the Trustee;