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State of Madhya Pradesh - Section

Section 15 in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972

15. Power of co-operative societies to borrow from banks.

- Notwithstanding anything contained in the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) it shall be lawful for any co-operative society to borrow from a bank.