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[Cites 0, Cited by 0] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(3) in The Delhi Urban Shelter Improvement Board Act, 2010

(3)The Board may keep in current account of the State Bank of India or any other nationalized banks such sum or sums of money out of its funds as may be prescribed by rules and any money in excess of the said sum or sums shall be invested in such manner as may be approved by the Government.