(2)[ The Board may invest any portion of its fund in one or more Government securities or Defence Savings Certificates [or in purchasing immovable property] [Section 113 renumbered as sub-section (1), and new sub-section (2) added by Punjab Act No. 27 of 1953, Section 2.] and the income or proceeds derived or obtained therefrom shall be credited to the fund from which the investment was made.] [Sections 108-A, 108-B, and 108-C, inserted by Punjab Act 1 of 1959, Section 37.]
