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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Greater Bengaluru City Corporation -

Section 11(5) in Bangalore Metropolitan Region Development Authority Act, 1985

(5)Except as otherwise directed by the State Government, all moneys and receipts specified in the foregoing provisions and forming part of the Fund shall be deposited in any Scheduled Bank as defined in the Reserve Bank of India Act, 1934 or invested in such securities, as may be approved by the State Government.