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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(2)(c) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(c)After receipt of the aforementioned deducted amount by the State Development Bank or District Development Bank, as the case may be, the obligation of the borrower shall be discharged upto such extent.