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State of West Bengal - Section
Section 124 in The Howrah Improvement Act, 1956
124. [ Receipts of moneys, and deposit in Bank. [Substituted by Act No. 23 of 2008, dated 18.9.2008.]
-All moneys payable to the Board shall be received by the Chief Executive Officer, and shall forthwith be paid into the State Bank of India, or any other scheduled Commercial banks approved by the Reserve Bank of India to the credit of an account which shall be styled as Howrah Improvement Trust:Provided that any money sanctioned to the Board under any specific scheme shall be deposited in such Bank as per the instructions issued in this behalf by the sanctioning authority.]| 124. Receipts of moneys, and deposit in State Bank of India.- All moneys payable to the Board shall be received by the[Chief Executive Officer] [Words substituted for the word 'Chairman' by W.B. Act 15 of 1995.], and shall forthwith be paid into the State Bank of India, or any other Bank approved by the State Government to the credit of an account which shall be styled "The Account of the Trustees for the Improvement of Howrah". |