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State of Madhya Pradesh - Section

Section 49 in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

49. Officers of Banks and Sale Officers not to bid at sales.

- At any sale of movable or immovable property made under this Act in order to recover any money due to the State Development Bank or a District Development Bank, no officer or employee of such Bank (except on behalf of the Bank of which he is an officer or employee) and no sale officer or other person having any duty to perform in connection with such sale, shall either directly or indirectly bid for or acquire or attempt to acquire any interest in such property.