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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(2) in The Orissa (State) Council for Child Welfare Rules, 1996

(2)The Secretary, District Council or any other functionary authorised by the Chairman, shall operate the accounts of the District Council with the State Bank of India and any other Nationalised Banks. The funds may also be invested in long term deposits.