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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(1) in The Central Warehousing Corporation Rules, 1963

(1)Any funds of the Corporation not required for current expenditure may be placed in fixed deposit with the Reserve Bank or the State Bank or any subsidiary of the State Bank or any Scheduled or Cooperative Bank approved in this behalf by the Central Government or invested in the name of the Corporation in the securities of the Central Government or any State Government.