Section 50(c) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(c)for the periodical settlement of accounts between the [Primary Agriculture and Rural Development Banks] [Substituted for 'Primary Land Development Bank' vide H.P. Act No. 16 of 1987 w.e.f. 16-11-1978.] and the State Bank and for the payment of the amounts recovered by the [Primary Agricultural and Rural Development Banks] [Substituted for 'Primary Land Development Bank' vide H.P. Act No. 16 of 1987 w.e.f. 16-11-1978.] and [on gehan or mortgage or hypothecation transferred, or deemed under the provisions of section 38 to have been transferred, the State Bank] [Substituted for 'on mortgages transfer to the State Bank' vide vide H.P. Act No. 16 of 1987 w.e.f. 16-11-1978.];
