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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(a) in The Voluntary Deposits (Immunities and Exemptions) Act, 1991

(a)in section 14,-
(i)in clause (b), after the words "scheduled banks", the words "or to any authority established by or under any Central, State or Provincial Act and engaged in slum clearance" shall be inserted;
(ii)after clause (h), the following clause shall be inserted, namely:-