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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(2)(xi) in The Gujarat Scheduled Castes Development Corporation Act, 1985

(xi)to invest or deposit surplus funds of the Corporation in Government securities or in such other manner as the State Government may, by general or special order, direct; and