Section 5(1)(d) in The State-Associated Banks (Miscellaneous Provisions) Act, 1962

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Union of India - Subsection

Section 5(1)(d) in The State-Associated Banks (Miscellaneous Provisions) Act, 1962

(d)the period of limitation for any suit or application relating to any payment due to the Dholpur bank which has accrued before or may accrue on or after the date of the first appointment of the officer aforesaid, whichever may of the bank shall be twelve years from the date of the accrual of the claim or five years from the date of such first appointment of the officer aforesaid, whichever may end later; and

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Union of India - Subsection

Section 5(1)(d) in The State-Associated Banks (Miscellaneous Provisions) Act, 1962