(1)The Committee shall have a Fund to be called the Textiles Fund and there shall be credited thereto--(a)all moneys transferred to it under clause (a) of sub-section (2) of section 24;(aa)[ the proceeds of the duty of excise made over to the Committee by the Central Government under section 5F;] [Inserted by Act 51 of 1973, s. 7](b)all moneys paid by the Central Government under section 6;(c)all fees and other charges levied under this Act;(d)all moneys received by the Committee by way of grant, gift, donation, contribution, transfer or otherwise.
