Section 58(6) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(6)The regulations made by the Board of Directors of the Madhya Pradesh State Co-operative Land Development Bank Limited under the Act repealed by sub-section (1) shall in so far as they are not inconsistent with the provisions of this Act and the Rules made hereunder, continue in force until altered or rescinded under this Act.
