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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 55(2) in Arunachal Pradesh Housing Board Act, 2014

(2)Except as otherwise directed by the State Government, all monies and receipts specified in the foregoing provisions and forming part of the fund of the Board shall be deposited in the State Bank of India or in any Scheduled Bank or a Co-operative Bank or invested in such securities as may be approved by the State Government.