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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(3)(b) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(b)there has been default in payment of such sums due to the District Development Bank for a period of two months after service of the notice referred to in clause (a) :