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State of Rajasthan - Section

Section 24 in Rajasthan Official Trustees Rules, 1956

24. Investments.

- The Official Trustee may invest or retain invested money belonging to any trust, in any investment authorised by the instrument creating the trust, or unless expressly forbidden by such instrument in any securities specified in Section 20 of the Indian Trusts Act, 1882 (II of 1882).