Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Karnataka - Subsection Section 24(3) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013 (3)Except as otherwise directed by the State Government all moneys credited to the Fundshall be invested in any Scheduled Bank or in the State Government Treasury.
