127. Advances from revenue account to capital account. -
(1)Notwithstanding anything contained in section 125, the Board may advance any sum standing at the credit of the revenue account for the purpose of meeting capital expenditure.(2)Every such advance [shall, unless a direction is given by the State Government under sub-section (2) of section 125, be refunded] [Substituted by W.B. Act 32 of 1955.] to the revenue account as soon as may be practicable.
