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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Bihar - Subsection

Section 96(5) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(5)The Authority may keep in current account of the State Bank of India or any other Nationalised Bank in this behalf, such sum of money out of its funds as may be prescribed by the rules and any money in excess of the said sum shall be invested in such manner as may be approved by the Government.