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State of Karnataka - Section

Section 61 in Hindu Religious Institutions and Charitable Endowments Act, 1997

61. Investment of Money belonging to a Notified Institution or Declared Institution.

- All monies belonging to a Notified Institution or a Declared Institution and not required for immediate use shall be deposited only in a Nationalised Bank or with the permission of the State Government in any Scheduled Bank or Banking Institution approved by the State Government.