(2)In particular and without prejudice to the generality of the provisions of sub-section (1), there shall be credited to the Sports Fund,-(a)all moneys received by way of donations from the public;(b)membership fees of the Association;(c)admission fees for sports and matches;(d)loans raised by the Board under sub-section (4) of section 5;(e)donations and advances from the State Government;(f)receipts from any other source.
