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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(4) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(4)Except as otherwise directed by the State Government, all moneys and receipts specified in the foregoing provisions and forming part of the fund of the Board shall be deposited in the Reserve Bank of India or in any scheduled bank of invested in such securities as may be approved by the State Government.