Section 26 in Maharashtra Jeevan Authority Act, 1976
26. Other funds of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].
(1)[The Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall also have another fund to be called "the Loan Fund", which shall also be deemed to be a local fund and to which shall be credited all moneys received by or on behalf of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] by way of loans.(2)Without prejudice to the provisions of section 25 or sub-section (1) of this section [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may, with the previous approval of the State Government constitute such other funds as may be necessary for the efficient performance of duties and discharge of its functions under this Act.
