Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(1) in The M.P. State Road Transport Corporation Rules, 1962

(1)Any monies lying at the credit of Corporation and not immediately required by it for the purpose of the business of the Corporation may be invested by the Corporation in securities authorised by the Indian Trusts Act, 1882 or may be deposited with such Banks as are approved by the State Government for that purpose.