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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1)(c) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972

(c)be executed by the Registrar or any other person empowered by the Registrar in that behalf in accordance with the provisions contained in clause (c) of Section 85 of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) and rules made thereunder :