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[Cites 0, Cited by 0] [Section 116] [Entire Act]

Bengal Presidency - Subsection

Section 116(2) in Calcutta Improvement Act, 1911

(2)All such deposits and investments shall be made by the Chairman on behalf of, and with the sanction of, the Board; and, with the like sanction, the Chairman may at any time withdraw any deposit so made, or dispose of any securities, and re-deposit or re-invest the money so withdrawn or the proceeds of the disposal of such securities.