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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Bihar - Subsection

Section 81(2) in The Bihar Municipal Act, 2007

(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 maybe determined by the Empowered Standing Committee.