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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Jharkhand - Subsection

Section 107(2) in Jharkhand Municipal Act, 2011

(2)Surplus money which are not transferred under sub-section (1) may be invested in public securities or small savings schemes, approved by the State Government, or deposited at interest with such scheduled bank as may be determined by the Standing Committee.