Section 33(4)(b) in Gujarat State Disaster Management Act, 2003

[Cites 0, Cited by 0] [Section 33(4)] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(4)(b) in Gujarat State Disaster Management Act, 2003

(b)Where the amount in the fund is not required to be applied immediately or at an early date for the purposes of this Act, it may be invested in any of the securities specified in Clause (a), (b), (bb), (c) or (d) of Section 20 of the Indian Trusts Act, 1882,

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State of Gujarat - Subsection

Section 33(4)(b) in Gujarat State Disaster Management Act, 2003