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

State of Bihar - Subsection

Section 44(6) in Bihar Regional Development Authority Act, 1974

(6)The Authority may keep in current account with the State Bank of India or any other Bank approved by the State Government in this behalf such sum of money out of its fund as may be prescribed by rules and any money in cess of the said sum shall be invested in such manner as may be approved in the State Government.