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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(2) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005

(2)All moneys credited to the Fund shall be deposited in such banks or be invested in such manner as the Institute may, with the approval of the State Government, decide.