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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2) in Orissa State Youth Welfare Board Rules, 1996

(2)The funds of the State Board shall be paid into the credit of the State Board in one or more accounts in the State Bank of India and/or any other Banks. Such of the funds may be invested in long-term or medium term or short-term deposits as may be decided from time to time.