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[Cites 0, Cited by 0] [Section 124J(4)] [Section 124J] [Entire Act]

State of Maharashtra - Subsection

Section 124J(4)(iv) in The Maharashtra Regional and Town Planning Act, 1966

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