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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(4) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(4)The securities furnished in favour of the District Development Bank and other securities and assets transferred or deemed to have been transferred under the provisions of Section 20 to the State Development Bank shall vest in the Trustee from the date of such furnishing or transfer.