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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Assam - Subsection

Section 59(4) in Assam State Housing Board Act, 1972

(4)Such amounts shall be operated upon by such officers as may be authorised by the Board.Explanation: - For the purposes of this section the Reserve Bank of India shall mean the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 and a scheduled bank shall mean a bank included in the Second schedule to the said Act.