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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(3) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972

(3)Nothing in this section shall debar a bank from seeking to enforce its rights in any other manner open to it under any other law for the time being in force.