Section 37(4) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(4)Where action is taken by the trustee under sub-section (1) or (2) then the provisions of this Act and of any rules or regular ions made thereunder shall apply in respect thereto as if all references to the State Development Bank or the District Development Bank as the case may be, in the said provisions were references to the trustee.
