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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(2) in The Jammu and Kashmir State Board of Technical Education Act, 2002

(2)The fund, except permanent advance as may be authorised by the Board to meet petty expenditure, shall be kept in the Jammu and Kashmir Bank or at the discretion of the Board, be invested in securities authorised by the Government.