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Union of India - Section

Section 15 in The Food Corporations Rules, 1965

15. Deposit in bank or investment in securities of surplus funds.

- Any funds of the Corporation not required for current expenditure may be placed in fixed deposit with the Reserve Bank of India or the State Bank of India or any subsidiary of the State Bank of India or any schedule or Co-operative Bank approved in his behalf by the Corporation or in personal deposit account of the Reserve Bank of India.