National Bank for Agriculture and Rural Development (Amendment) Act, 2003

Year : 1962

ACT NO. 48 OF 2003.

[19th September, 2003.]

An Act further to amend the National Bank for Agriculture and Rural Development Act, 1981.

BE it enacted by Parliament in the Fifty-fourth Year of the Republic of India as follows:-

Section -1 Short title.

This Act may be called the National Bank for Agriculture and Rural Development (Amendment) Act, 2003.

Section -2 Amendment of section 21.

In section 21 of the National Bank for Agriculture and Rural Development Act, 1981 (61 of 1981) (hereinafter referred to as the principal Act),-

(a) In sub-section (1), in the opening portion, for the words "to State co-operative banks", the words "to State co-operative banks, central co-operative banks" shall be substituted;

(b) In sub-section (3), in clause (a), for the words "to any State co-operative bank", the words "to any State co-operative bank or central co-operative bank"shall be substituted.

Section -3 Substitution of new section for section 22.

For section 22 of the principal Act, the following section shall be substituted, namely:-

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