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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(3) in Karnataka State Road Safety Authority Act, 2017

(3)All amounts forming part of the Fund shall be deposited in any nationalized bank, as may be decided by the Authority and the account shall be operated by the Road Safety Commissioner and Additional Commissioner of the Authority jointly in such manner, as the Authority may decide.