Section 8(1) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(1)The principal of, and the interest on, debentures issued under Section 5 or bonds issued or loans raised under Section 6, to such maximum amount as may be fixed by the State Government from time to time and subject to such conditions as it may deem fit to impose, shall carry the guarantee of the State Government.
