Section 20 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
20. Corporation's fund.
- The Corporation shall have and maintain its own fund, to which shall be credited-(a)all amounts received by the Corporation from the State Government by way of grants, subventions, loans, advances or otherwise;(b)all fees, costs and charges received by the Corporation under this Act;(c)all amounts received by the Corporation from the disposal of lands, buildings and other properties movable and immovable and other transactions;(d)all amounts received by the Corporation by way of rents and profits or in any other manner or from any other source;(e)all amounts received by the Corporation from Government undertakings, Companies, Financial Institutions, Commercial Banks or from any other source.
