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State of Madhya Pradesh - Section

Section 22 in The Charitable Endowments (Madhya Pradesh) Rules, 1957

22. Deposit and Investment of Monies. - The State Managing Committee shall invest 75% of the monies of the Fund in Government of India Public Sector Undertakings as may be considered appropriate by it. It may keep the balance of the monies in one or more accounts at the State Bank of India or any of its subsidiaries or any other Nationalised Bank.