Section 2(d) in The U.P. Sahkari Gram Vikas Banks Act, 1964

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State of Uttar Pradesh - Subsection

Section 2(d) in The U.P. Sahkari Gram Vikas Banks Act, 1964

(d)"Managing Committee" means the governing body of a [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994. (w.e.f. 9-6-1994)] to which the management of its affairs is entrusted;

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State of Uttar Pradesh - Subsection

Section 2(d) in The U.P. Sahkari Gram Vikas Banks Act, 1964