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[Cites 0, Cited by 0] [Section 31G] [Entire Act]

State of Maharashtra - Subsection

Section 31G(2) in Maharashtra Public Trust Rules, 1951

(2)All Government securities vesting in the committee and coming into its possession shall be lodged by the Secretary as soon as practicable, in the Reserve Bank of India or the State Bank of India or any other Bank approved by the State Government in this behalf for safe custody, except in any case in which it may be necessary to retain them temporarily for any purpose.