(2)The following sums shall be credited to the said Fund, namely(a)fees leviable under section 20;(b)contributions made under section 82;(c)the amount from the funds or the portion thereof credited under section 85;(d)any sum received from a private person;(e)any sum allotted by the State Government or any local authority; and(f)any other sum which may be directed to be credited by or under the provisions of this Act or the Inter-State Corporations Act, 1957,(XXXVIII of 1957.).
