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 135N] [Entire Act] State of Gujarat - Subsection Section 135N(v) in The Bombay Land Revenue Code, 1879 (v)any banking institution notified by the Central Government under section 51 of the Banking Regulation Act, 1949 (X of 1949);
