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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(4) in The Punjab State Board of Technical Education and Industrial Training Act, 1992

(4)All moneys lying in the credit of the Fund, shall be kept in any Scheduled Bank as defined in the Reserve Bank of India Act, 1934 or the same may also be invested in securities of Central Government, State Government or a Public Sector Undertaking.