Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Madhya Pradesh - Subsection Section 11(a) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999 (a)for fixing the period of debentures, or bonds or deposits and the rate of interest payable thereon;
