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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(3)(ii) in M.P. Nagar Vikas Nidhi Niyam, 2001

(ii)For the repayment of such debts and interest, penal interest and guarantee fee thereon provided by Financial Institutions/banks which are required to he paid directly by the Government with the permission of such bodies,