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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(6) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(6)The Authority may also invest its funds in Banks, financial institutions or such other securities as may be approved, notified by the Government for the purpose.