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State of Punjab - Section

Section 24 in The Punjab Official Trustees Rules, 1966

24. Investment.

[Section 30(2)(b)]. - The Official Trustee may invest or retain invested money belonging to any trust in any investment authorised by the instrument creating the trust or unless expressly forbidden by such instrument, in any securities specified in section 20 of the Indian Trust Act, 1882 (II of 1882).