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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(2)Except as otherwise directed by the State Government, all moneys belonging to that fund shall be deposited either in the State Bank of India or in such other Scheduled Bank, or invested in such securities, as may be approved by the State Government.