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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(59A) in The Gujarat Provincial Municipal Corporations Act, 1949

(59A)[ "scheduled bank" means a bank included in the Second Schedule to the Reserve Bank of India Act, 1934; (II of 1934)] [Clause (59A) was inserted by Bombay 10 of 1953, Section 2.];