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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2) in Chennai Unified Metropolitan Transport Authority Rules, 2019

(2)The Fund of the Authority shall be kept in an account with any branch of one or more scheduled banks or commercial banks, not exceeding seven in all at a time, to be opened in the name of "Chennai Unified Metropolitan Transport Authority" and shall be operated by the Member-Secretary of the Authority along with any officer authorized in this behalf by the Authority.