Section 36(2) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
(2)The amount to the Credit of the Truck Terminal Fund shall be kept or invested in the State Bank of India or in any corresponding new bank specified in the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, or in the first Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980, or in such co-operative bank as the State Government may, approve for the purpose.
