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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(7) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(7)All notices issued and legal proceedings instituted by or against the Madhya Pradesh State Co-operative Land Development Bank Limited, pending on the commencement of this Act shall, from such date be deemed to have been issued or instituted by or against the State Development Bank.