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

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State of Madhya Pradesh - Subsection

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

(a)On execution of an agreement as provided in sub-section (1), the marketing co-operative society or any other institutions referred to in that sub-section shall, on a requisition, in writing by the District Development Bank and so long as such debt or demand or any part of its remains unpaid, make a deduction, in accordance with the requisition, from the sale proceeds of the agricultural produce belonging to the applicant and marketed through them and pay the amount so deducted to the District Development Bank within such period as may be prescribed from the date of deduction.

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State of Madhya Pradesh - Subsection

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