Section 17(3) in The Jammu and Kashmir State Forest Corporation Act, 1978
(3)All moneys constituting the fund referred to in sub-section (1) shall be kept in the Jammu and Kashmir Bank Ltd. or in such other scheduled or Nationalized Bank as may be determined by the Government:Provided that nothing in this sub-section shall be deemed to preclude the Corporation from retaining such balance in cash as may necessary for current payment of day to day expenditure at any time of the year.
