Section 90(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)[ Save as otherwise provided in this Act the amount to the credit of the market fund and all other moneys received by the market committee shall be kept or invested,-(a)in the Karnataka State Co-operative Apex Bank; or(b)in a Co-operative District Central Bank approved by the Registrar of Co-operative societies; or(c)in a Government savings bank; or(d)in a scheduled bank with the previous approval of the Director of Agricultural Marketing; orin any of the Central or State Government securities with the previous approval of the Director of Agricultural Marketing.] [Substituted by Act 20 of 2016 w.e.f.27.07.2016]
