Section 4(4) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
(4)Nothing contained in sub-sections (1) and (2) shall apply to any lending referred to in those sub-sections made to any Tribal by the State Government or any corporation owned or controlled by the State or agent authorised by it in this behalf, co-operative society or local authority or by any bank.Explanation:-For the purposes of this sub-section,-
