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Land Ports Authority of India Act, 2010 Section 21 Fund of Authority and its investment a. The Authority shall establish its own fund and all receipts of the Authority shall be credited thereto and all payments by the Authority shall be made there from. b. The Authority shall have the power, subject to the provisions of this Act, to spend such sums as it thinks fit to cover all administrative expenses of the Authority or for purposes authorised by this Act and such sums shall be treated as expenditure out of the fund of the Authority. c. All moneys standing at the credit of the Authority which cannot immediately be applied as provided in sub-section (2), shall be-- a. deposited in the State Bank of India or any such scheduled bank or banks or other public financial institutions subject to such conditions as may, from time to time, be specified by the Central Government; b. invested in the securities of the Central Government or in such manner as may be prescribed. Explanation--In this sub-section, "scheduled bank" has the same meaning as in clause (e) of section 2 of the Reserve Bank of India Act, 1934(2 of 1934).    |
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