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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(3) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(3)Notwithstanding anything contained in any law for the time being in force, security submitted as guarantee in favour of State Development Bank or District Development Bank shall not be attached in execution of decree of any Court.