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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(4) in The Jammu and Kashmir Housing Board Act, 1976

(4)Except as otherwise directed by the Government, all moneys and receipts specified in the forgoing provisions and forming part of the fund of the Board shall, be deposited in the Jammu and Kashmir Bank, or in any Scheduled Bank or invested in such securities as may be approved by the Government.