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State of Madhya Pradesh - Section

Section 31 in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

31. Funds of the Nigam.

(1)The Nigam shall have and maintain its own fund, and all receipts of the Nigam shall be carried thereto and all payments by the Nigam shall be made therefrom.
(2)The fund of the Nigam shall be applied by it for meeting all administrative expenses of the Nigam and for carrying out the purpose of this Act.
(3)The Nigam may deposit with any bank such sums as may be needed by it for its operations and the surplus may be invested in such manner as may be approved by the State Government.