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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Gujarat - Subsection

Section 91(3) in The Gujarat Town Planning and Urban Development Act, 1976

(3)An appropriate authority may keep in current account with the State Bank of India or any other bank approved by the State Government in this behalf, such sums of money out of its fund as may be prescribed and any money in excess of the said sum shall be invested in such manner as may be approved by the State Government.