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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(2) in The Punjab School Education Board Act, 1969

(2)All moneys at the credit of the Board shall be kept in the State Bank of India or such other Bank as the State Government may direct :Provided that the Board may invest such moneys as are not required by it for immediate expenditure, in any of the Government securities or, place them in fixed deposit in the State Bank of India.