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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(3) in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021

(3)The Board may keep such sum of money out of its funds in deposit in any of the nationalized banks, and any money in excess of said sum shall be invested in such manner as may be prescribed.