Section 26 in The Industrial Reconstruction Bank Of India Act, 1984
26. Credits to the Reconstruction Assistance fund.
- To the Reconstruction Assistance 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;(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 27.
