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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 83(2) in Arunachal Pradesh Municipal Act, 2007

(2)Surplus moneys which are not transferred under sub-section (1), may be invested in public securities or small savings schemes, approved by the State Government, or deposited at interest with such scheduled bank as may be determined by the Empowered Standing Committee.