Section 14 in The Maharashtra Industrial Development Rules, 1962
14. Money to be kept by the Corporation in current or deposit account.
- Except as otherwise directed by Government, all monies forming part of the fund of the Corporation shall be kept in current or deposit account with the State Bank of India or the Reserve Bank of India or in any Schedule Bank or invested in such securities as may be approved by the State Government :Provided that, the Corporation may keep on hand such sums not exceeding Rs. 10,000 as the Corporation may consider necessary.
