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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(1) in Chennai Unified Metropolitan Transport Authority Rules, 2019

(1)Any surpluses available in the Fund of the Authority shall be invested in accordance with the instructions and guidelines issued, from time to time by the Government in Finance Department as applicable to the Statutory Boards and Authorities.