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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(2)(e) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(e)the manner in which, the authority by which and the time within which the application shall be disposed of under Section 16;