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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2) in The U.P. Advocates Welfare Fund Act, 1974

(2)The monies in the Fund may be deposited in any scheduled bank or invested by the Trustees Committee in loans and advances to any Corporation owned or controlled by the State Government, or in such other manner as the State Government may from time to time direct.