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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Goa - Subsection

Section 105(3) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(3)Every Planning and Development Authority may keep in current Account with the State Bank of India or any other Bank approved by the Government in this behalf such sums of money out of its funds as may be prescribed and any money in excess of the said sum shall be invested in such manner as may be approved by the Government.