Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(a) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999 (a)that the work described or the purpose for which the loan is granted is an Agricultural and Rural Development purpose within the meaning of Section 12;
