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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2) in THE ANDHRA PRADESH COMMISSIONERATE OF HIGHER EDUCATION ACT, 1986

(2)All moneys belonging to the fund shall be deposited in such banks or invested in such manner as may, subject to the approval of the Government, be decided by the Commissionerate.