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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of West Bengal - Subsection

Section 107(2) in West Bengal Town and Country (Planning and Development) Act, 1979

(2)Every such Authority may keep in current account in any branch of the State Bank of India, or any other Bank approved by the State Government in this behalf, such portion of its fund as may be prescribed and any money in excess of the said sum shall be invested in such manner as may be approved b the State Government.