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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Assam - Subsection

Section 77(2) in Guwahati Metropolitan Development Authority Act, 1985

(2)The Authority may keep in current account in any nationalised Bank approved by the State Government in this behalf, such portions of each funds as may be prescribed and any money in excess of the said sum shall be invested in such manner or may be approved by the State Government.