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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(2) in The Central Warehousing Corporation Rules, 1963

(2)The placing of money in fixed deposit and the investment thereof and the disposal of money so placed or invested shall require the sanction of the Executive Committee :Provided that short-term fixed deposits may be made and withdrawn in accordance with the requirements of the Corporation by the managing director.