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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Gujarat - Subsection

Section 92(2) in The Gujarat Provincial Municipal Corporations Act, 1949

(2)All such deposits and investments shall be made by the Commissioner on behalf of the Corporation with the sanction of the Standing Committee and, with the like sanction, the Commissioner may at any time withdraw any deposit so made or dispose of any securities and redeposit or reinvest the money so withdrawn or the proceeds of the disposal of such securities.