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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3A(1) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972

(1)A bank making a loan to an agriculturist, who has been provided with "Bhoo Adhikar Avam Rin Pustika" prescribed under Section 114-A of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) shall enter all transactions of loans, advances and recoveries, thereof in the aforesaid Bhoo Adhikar Avam Rin Pustika.