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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(3) in Bihar Agricultural and Rural Area Development Agency Act, 1978

(3)All money belonging to the fund may be deposited either in a Personal Ledger Account in a Government of Bihar Treasury or in a nationalised or Co-operative Banker invested in such a manner as may be decided by the Agency.