Section 25(2) in The M.P. State Road Transport Corporation Rules, 1962
(2)[ The moneys belonging to the said fund may also be deposited in the State Bank of India or in a bank subsidiary to the State Bank of India or any of the bank specified in column 2 of the First Schedule appended to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) or in such Government Treasuries or Sub-treasuries as the Corporation may deem necessary.] [Substituted by Notification No. 7-1-73-11-A(2), dated 14-11-1973.]
