Section 16 in The Export-Import Bank Of India Act, 1981
16. Credits to Export Development Fund.—
To the Export Development 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 in or outside India;(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 17.
