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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(5) in The Gujarat Scheduled Castes Development Corporation Act, 1985

(5)All moneys belonging to the fund of the Corporation shall be deposited in such bank or invested in such Government Securities or in such other manner as the State Government may, by general or special order, direct.