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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Punjab - Subsection

Section 69(2) in The Punjab Town Improvement Act, 1922

(2)In places where there is no such treasury or sub-treasury or bank, such moneys may be kept with a banker or person acting as a banker, who has given such security for the safe custody and repayment on demand of the sum so kept as the State Government may in each case deem sufficient.