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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 7(5) in Himalayan University, Itanagar (Arunachal Pradesh) Act, 2012

(5)The certificates of the securities shall be kept in the safe custody of the State Government and deposit in the interest bearing Personal Deposit Account in Bank, the deposit shall be made with the condition that the amount shall not be withdrawn without the permission of the State Government.