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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(2) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(2)The State Development Bank or the trustee may direct the District Development Bank to take action against a defaulter under Section 23 or Section 26 or Section 36 and if the District Development Bank neglects or fails to do so, the State Development Bank or the trustee may take such action.