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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(d) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(d)"Loanee" means the person to whom loan is advanced by the State Development Bank or a District Development Bank on security as provided in sub-section (1) of Section 15;