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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(2) in The West Bengal Valuation Board Act, 1978

(2)All moneys received by the Board shall be deposited in the [State Bank of India] [Words Substituted for the words 'Reserve Bank of India' by W.B. Act 40 of 1984.] or in one or more nationalised banks.