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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(1)The Registrar shall be the Trustee for the purpose of securing fulfilment of the obligations of the State Development Bank to its debenture-holders and for fulfilment of the obligations relating to the funds raised under Section 6 as also for the purpose of Section 20.