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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(q) in Kerala Irrigation and Water Conservation Act, 2003

(q)"financing agency" means any commercial bank or any co-operative bank or credit society or any other financial institution or other organisation established or incorporated as per any statutory provision which is instrumental for lending or financing necessary resources either by way of cash, goods or other services for the operational development and sustenance of the benefited area ;