Section 58(13)(b) in Himachal Pradesh Waqf Rules, 2016

[Cites 0, Cited by 0] [Section 58(13)] [Section 58] [Entire Act]

(b)in fixed deposits for a period not exceeding three years in-

(i)a Scheduled Bank as defined in the Reverse Bank of India Act, 1934 (2 of 1934); or

(ii)The Himachal Pradesh State Co-operative Bank; or

(iii)for the purchase or for the first mortgage of immovable property with the previous sanction of the State Government.

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