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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(3) in The Bonded Labour System (Abolition) Ordinance, 1975

(3)The corporation may deposit and keep deposited with any bank such sums as may be needed by it for its operations and the surplus may be invested in such manner as may be approved by the State Government.