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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Uttarakhand - Subsection

Section 24(4)(a) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(a)All moneys belonging to the fund of the Authority shall be deposited in such Nationalized bank as the State Government may, by general or special order, direct.