Section 53(13)(b) in Punjab Waqf Rules, 2018

[Cites 0, Cited by 0] [Section 53(13)] [Section 53] [Entire Act]

(b)in fixed deposits for a period, not exceeding five years in;-

(i)a Scheduled Commercial Bank, as defined in the Reverse Bank of India Act, 1934; or

(ii)a bank included in the Second Schedule to the Reserve Bank of India Act, 1934; or

(iii)a Public Sector Bank or Private Sector Bank, as specified by the Finance Department of the State Government; or

(iv)in the purchase or for the first mortgage of immovable property with the previous sanction of the State Government

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