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

State of Maharashtra - Subsection

Section 2(7a) in The Maharashtra Agricultural Debtors Relief Act, 1947

(7a)[ "merged State Bank" means, a bank incorporated as such in merged territories and notified by the State Government in the Official Gazette Gazette for the purposes of this Act as a merged State Bank;] [Clause (7a) was inserted by Bombay 37 of 1950 Section 2.]