Section 74(2) in The Gujarat Maritime Board Act, 1981
(2)All moneys standing at the credit of the Board which cannot immediately be applied in the manner or for the purposes specified in sub-section (1) shall(a)be deposited in the State Bank of India or any corresponding new bank as defined in clause (d) of Section 2 of the Banking Companies Acquisition and Transfer of Undertakings Act, 1970 (5 of 1970) [or in any corporation or financial institution controlled and managed by the State Government] [These words were inserted by Gujarat 3 of 1996, Section 10 (w.r.e.f. 08-09-1995).], as the Board may decide, or(b)be invested in such public securities as may be determined by the Board and the said securities shall be held in trust by the Board for the purposes of this Act.
