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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Puducherry - Subsection

Section 57(3) in Puducherry Town and Country Planning Act, 1969

(3)The Planning Authority may keep in current account of the State Bank of India or any other Bank approved by the Government in this behalf such sum of money out of its funds as may be prescribed by the rules and any money in excess of the said sum shall be invested in such manner as may be approved by the Government.