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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(b) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(b)the District Development Bank shall, in the absence of any specific direction to the contrary issued by the State Development Bank or the Trustee, be entitled to sue or take any other proceedings for the recoveries of moneys due on the security furnished.