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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(4) in Gujarat District Mineral Foundation Rules, 2016

(4)The Governing Council may approve investment of any unutilised funds in the bank account of the District Mineral Foundation in the following manner, namely:-
(a)such investments may be liquidated at any time;
and (b) there is no risk to the principal amount so invested.