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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1)(i) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(i)enabling it to discharge its obligations in the event of postponement of repayment of loans or of instalments of loans; or