Section 39(2)(a) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979

[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(2)(a) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979

(a)Where such action is taken by the Board the provisions of this Act and of any rules or regulations made thereunder shall apply in respect thereto as if all references to the [Primary Agriculture and Rural Development Bank] [Substituted for 'Primary Land Development Bank' vide H.P. Act No. 16 of 1987.] and to its committee in the said provisions were references to the State Bank and the Board respectively.

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State of Himachal Pradesh - Subsection

Section 39(2)(a) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979