Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Punjab - Subsection Section 24(2) in The Pepsu Townships Development Board Act, 1954 (2)Save as may be prescribed, all moneys belonging to that fund shall be deposited in such scheduled bank or vested in such securities as may be approved by the State Government.
