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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(1) in The M.P. State Warehousing Corporation Rules, 1971

(1)All money belonging to the Corporation shall be deposited in the Reserve Bank, or the State Bank of India, or subject to the provisions of this rule in such Scheduled Bank or Co-operative Bank as may he approved for this purpose by the State Government to the account of the Corporation.