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 11] [Entire Act] State of Madhya Pradesh - Subsection Section 11(b) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999 (b)for calling in debentures or bonds after giving notice to debenture or bond-holder, as the case may be;
