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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(3) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(3)In case where the maximum amount of the guarantee is to be restricted or any of the conditions subject to which it is given, is to be modified, the notice shall set forth with sufficient clarity, the scope and effect of the restriction or modification, as the case may be.