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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(2) in Gujarat University of Transplantation Sciences Act, 2015

(2)All moneys credited to the fund of the University shall be deposited in such Scheduled Bank or Banks. The surplus fund, if any, shall be invested in such manner as the Board of Governors, on the recommendation of the Finance Committee, may direct or as per the instructions of the State Government issued from time to time in this behalf.