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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(2) in The Bombay Statutory Funds Act, 1959

(2)Subject to the provisions of this Act and the rules made thereunder the Statutory Funds established by sub-section (1) shall be held and maintained on behalf of the Governor of Bombay by the Secretary to the Government of Bombay in the Finance Department.