Section 10(1) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(1)The State Development Bank shall constitute a Credit Stabilization Fund for the purpose of-(i)enabling it to discharge its obligations in the event of postponement of repayment of loans or of instalments of loans; or(ii)meeting the obligations of Sinking Fund arising as a consequence of total or partial failure of crops on account of drought or any other natural calamity; or(iii)enabling it to discharge its obligations in the event of default by a member due to loss caused by a natural calamity in products of Rural and Cottage Industries as described by the National Bank.(iv)any other purpose as determined by the Registrar.
