| [Kerala Act No. 22 of 1985] |
Development Banks Act, 1984
An Act to amend the Kerala State Co-operative Agricultural
Whereas it is expedient to amend the Kerala State Co-operative Agricultural Development Banks Act, 1984, for the purposes hereinafter appearing;
Be it enacted in the Thirty-sixth Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Kerala State Co-operative Agricultural Development Banks (Amendment) Act, 1985.
(2) It shall be deemed to have come into force on the 29th day of August, 1984.
2. Amendment of section 4.- In section 4 of the Kerala State Co-operative Agricultural Development Banks Act, 1984 (20 of 1984),-
(i) in the proviso to sub-section (1), for the words "National Bank for Agricultural and Rural Development", the words "National Bank for Agriculture and Rural Development" shall be substituted;
(ii) in sub-section (2), for the words "National Bank for Agricultural and Rural Development", the words "National Bank for Agriculture and Rural Development" shall be substituted;
(iii) in sub-section (3), for the words "National Bank for Agricultural and Rural Development", the words "National Bank for Agriculture and Rural Development" shall be substituted.