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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 55(3) in Arunachal Pradesh Housing Board Act, 2014

(3)The accounts of the Board shall be operated upon by such officers as may be authorised by the Board by a general or special order.Explanation. - For the purposes of this section, a Scheduled Bank shall mean a bank included in the Second Schedule to the Reserve Bank of India Act, 1934.