Section 125(1) in The Howrah Improvement Act, 1956
(1)Surplus moneys at the credit of said account may from time to time be -(a)[ deposited at interest in the State Bank of India or in any other scheduled commercial banks approved by Reserve Bank of India.] [Substituted 'deposited at interest in the State Bank of India or in any other Bank approved by the State Government in this behalf, or' by Act No. 23 of 2008, dated 18.9.2008.](b)invested in any of the securities or debentures mentioned in sub-section (1) of section 109 of this Act or in section 20 of the Indian Trusts Act, 1882.
