Section 70 in Jammu and Kashmir Municipal Corporation Act, 2000
70. Corporation Fund to be kept in Jammu and Kashmir Bank or in a Scheduled Bank or in a Government Treasury.
- All money payable to the credit of the Corporation Fund shall be received by the Commissioner and shall be forthwith paid into the Jammu and Kashmir Bank or into the Scheduled bank or a State Treasury of the Government or any other bank approved by the Government in this behalf.
