Section 46 in Maharashtra Apartment Ownership Rules, 1972
46. Investment. - The Association may invest or deposit its funds in one or more of the following
(a)in the Central Co-operative Bank or in the State Co-operative Bank; or(b)in any of the securities specified in section 20 of the Indian Trusts Act, 1882; or(c)in any co-operative bank other than those referred to in clause (a) of this bylaw; or in any banking company approved for this purpose by the Association.
