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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2) in The Hastinapur Town Development Board Act, 1954

(2)Except as otherwise directed by the State Government all moneys belonging to that fund shall be deposited in such scheduled bank or invested in such securities as may be approved by the State Government.