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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Goa - Subsection

Section 18(2) in Goa Waste Management Corporation Act, 2016

(2)The Corporation may keep in current or deposit account with any nationalized bank to be approved by the Government in this behalf, such sum 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 Government.