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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(1) in The Central Warehousing Corporation Rules, 1963

(1)Subject to the provisions of this rule, all moneys belonging to the Corporation, shall be deposited in the Reserve Bank or the State Bank or any subsidiary of the State Bank or in such Scheduled Bank or Co-operative Bank as may be approved for this purpose by the Central Government to the account of the Corporation.