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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Uttarakhand - Subsection

Section 24(4)(b) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(b)Where the amount in the fund is not required to be applied immediately or at an early date for the purpose of this Act, it may be invested in any of the securities specified in clause (a), (b), (bb), (c) or (d) of section 20 of the Indian Trusts Act, 1882;