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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(b) in Powerloom Registration Funds Rules, 1992

(b)The transactions of the fund shall be through an account with any of the Co-operative Banks or Nationalised Bank situated nearer to the office of the Commissioner of Handlooms and Textiles as the Board may authorise. However, preference shall, always, be for a Co-operative Bank.