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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(2)The State Development Bank or a District Development Bank may, on its own motion or on an application made by the loanee and on sufficient cause remove a receiver appointed under sub-section (1).