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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(e) in The State Agricultural Credit Corporations Act, 1968

(e)"appropriate Government" means,-
(i)in relation to any Corporation established in a Union territory, the Central Government, and
(ii)in relation to any corporation established at any other place, the State Government;