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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

NCT Delhi - Subsection

Section 52(2)(e) in The Delhi Urban Shelter Improvement Board Act, 2010

(e)the sum or sums of money out of its funds that the Board may keep in current account of the State Bank of India or any other nationalized banks; any money in excess of the said sum or sums that may be invested by the Board in the manner to be approved by the Government;