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State of West Bengal - Section

Section 136 in The Howrah Improvement Act, 1956

136. Power to direct sale of securities in which any surplus of the revenue account is invested.

- If, at any time after any surplus referred to in sub-section (2) of section 135, has been invested, the State Government is satisfied that the investment is not needed for the service of any loan referred to in that sub-section, it may direct the sale of the securities held under the investment.