Section 5(3) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(3)The total amount due on the debentures issued by the State Development Bank, and outstanding at any time, shall not exceed the aggregate of the amount due on the securities and other assets and Government Guarantee referred to in clause (ii) of sub-section (1) and the amounts paid thereunder and remaining with the State Development Bank or the Trustee at such time.
