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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(2)Notwithstanding anything contained in any law for the time being in force. District Development Banks may grant loans to any member of a joint holding in land, only to the extent of his share therein.