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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(3) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018

(3)Subject to any directions of the State Government, the Board may keep in current account of any Scheduled Bank such sum of money out of its funds as it may think necessary for meeting its expected current requirements and invest any surplus money in such manner as it thinks fit.