Section 46(1) in Gujarat Primary Education Act, 1947
(1)The primary education fund shall be kept in the Government treasury or in the bank in which the Government treasury business has been made over or in such other bank or co-operative society registered or deemed to have been registered under the Bombay Co-operative Societies Act, 1925 (Bombay VII of 1925), as may be approved by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
