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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(2) in Tamil Nadu Artists Social Security and Welfare Scheme, 2006

(2)It shall be lawful for the Board to invest the moneys in any Government Financial Institutions, Co-operative Banks, Nationalised Banks, or Corporations authorised by the Government which offers the highest rate of interest as on the date of such investment.