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[Cites 0, Cited by 0] [Section 31G] [Entire Act]

State of Maharashtra - Subsection

Section 31G(1) in Maharashtra Public Trust Rules, 1951

(1)All moneys received for being placed to the credit of the Management Fund shall be deposited with the Reserve Bank of India, the State Bank of India or such other Scheduled Bank as may be approved by the State government.