Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(29) in The Orissa Land Reforms Act, 1960 (29)[ "Scheduled Bank" means a Bank included for the time being in the Second Schedule of the Reserve Bank of India Act, 1934 (Act 2 of 1934).] [Inserted vide Orissa Act No. 9 of 1974.]
