Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Odisha - Subsection

Section 109(1) in The Orissa Town Planning and Improvement Trust Act, 1956

(1)Surplus moneys at the credit of the said account may from time to time be -
(a)deposited at interest in the Bank aforesaid or in any other Bank approved by the State Government in this behalf, or
(b)invested in any of the securities or debenture as may be approved by the State Government.