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State Agricultural Credit Corporations Act, 1968

44. Reserve Bank to submit report.

The Reserve Bank shall, on the expiry of a period of three years, from the date of establishment of the Agricultural Credit Corporation in a State or Union territory and thereafter at an interval of three years and within such time as the Central Government may specify, submit a report to that Government as to the working of the Corporation and forward a copy thereof to the State Government concerned.



State Agricultural Credit Corporations Act, 1968 Back




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