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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tripura - Subsection

Section 43(3) in Tripura Town and Country Planning Act, 1975

(3)Every planning Authority may keep in current account of the State Bank of India or any other bank approved by the State Government in this behalf such sum of money out of its funds as may be prescribed by the rules and any money in excess of the said sum shall be invested in such manner as may be approved by the State Government.