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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(3) in Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) Act, 1980

(3)All monies and other valuable articles belonging to the Trust Fund shall be kept in such custody or deposited in such bank or be invested in such securities in accordance with such guidelines as may be issued by the State Government, from time to time.