147. Power to discontinue payment towards Sinking Fund.
- If, at any time, the sum standing at the credit of a Sinking Fund established under Section 145 for the repayment of any loan is of such amount that if allowed to accumulate at the rate of interest sanctioned under the first proviso to sub-Section (1) of Section 142, it will be sufficient to pay off the loan within the period approved by the State Government under the said proviso, further payment towards such fund may be discontinued.
