Section 88(2)(b) in The Major Port Trusts Act, 1963
(b)be invested in public securities or in such other securities as the Central Government may approve in this behalf; and the said securities shall be held in trust by the Board for the purposes of this Act, [or] [ Inserted by Act 12 of 1988, Section 2 (w.r.e.f. 28.1.1988).]