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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(2)The Trustee shall be a Corporation sole by the name of the Trustee for the purpose of debentures and as such shall have perpetual succession and a common seal and in his corporate name shall sue and he sued.