The National Bank For Agriculture And Rural development (Amendment) Act, 2003

UNION OF INDIA
India

The National Bank For Agriculture And Rural development (Amendment) Act, 2003

Act 48 of 2003

Published on 1 January 2003
Commenced on 1 January 2003
[This is the version of this document from 1 January 2003.]
[Note: The original publication document is not available and this content could not be verified.]

An Act further to amend the National Bank for Agriculture and Rural Development Act, 1981.BE it enacted by Parliament in the Fifty- fourth Year of the Republic of India as follows:-

1. Short title.-

This Act may be called the National Bank for Agriculture and Rural Development (Amendment) Act, 2003 .

2. Amendment of section 21.-

In section 21 of the National Bank for Agriculture and Rural Development Act, 1981 (61 of 1981 ) (hereinafter referred to as the principal Act),-

(a)in sub- section (1), in the opening portion, for the words" to Stateco- operative banks", the words" to State co- operative banks, central co- operative banks" shall be substituted;

(b)in sub- section (3), in clause (a), for the words" to any State co- operative bank", the words" to any State co- operative bank or central co- operative bank" shall be substituted.

3. Substitution of new section for section 22.-

For section 22 of the principal Act, the following section shall be substituted, namely:-

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