Section 4 in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
4. Power to raise Funds.
- Notwithstanding anything contained in the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961), the State Development Bank may, with the prior approval of the State Government and subject to the Rules made under this Act, raise funds through-(a)Debentures;(b)Bonds;(c)Loans;(d)Deposits;(e)Donations; and(f)Grants.
