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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(2)(a) in The Punjab Co-operative Land Mortgage Banks Act, 1957

(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 Land Mortgage Bank and to its Committee in the said provisions were references to the State Bank and the Board respectively.