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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(2) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(2)The Fund shall be kept in any Scheduled Bank as defined in the Reserve Bank of India Act, 1934, or at the discretion of the State Board, be invested in securities authorised by the Indian Trusts Act, 1882.