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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(2)(b) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(b)If the marketing co-operative society or any other institutions referred 10 in sub-section (1) fails to make the payment to the Bank within aforesaid time, the marketing co-operative societies or any other institutions referred in sub-section (1) shall be liable to pay interest on the amount so recovered at the same rate which is recoverable from the borrower, in case of default.