Section 15 in The Industrial Development Bank Of India Act, 1964
15. Credits to Development Assistance Fund .-To the Development Assistance Fund shall be credited-
(a)all amounts received for the purposes of that fund by way of loans, gifts, grants, donations or benefactions from Government or any other source;(b)repayments or recoveries in respect of loans, advances or other facilities granted from the fund;(c)income or profits from investments made from the fund; and(d)income accruing or arising to the fund, by way of interest or otherwise, on account of the application of the fund in accordance with the provisions of section 16.
