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[Cites 0, Cited by 0] [Section 3M(2)] [Section 3M] [Entire Act]

State of Maharashtra - Subsection

Section 3M(2)(iv) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(iv)any other bank, being a scheduled bank as defined in clause (e) of section 2 of the Reserve Bank of India Act, 1934 as may be approved by the State Government.