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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(3)(a) in Bihar Integrated Check-Post Authority Act, 2011

(a)deposited in the State Bank of India or any such Scheduled bank or banks or other public financial institutions subject to such conditions as may, from time to time, be specified by the Government;