(1)The Board shall establish and maintain a fund to be called the General Board Fund, and there shall be placed to the credit thereof the following sums namely :-(i)all the annual contributions paid to the Board under the provisions of section 107;(ii)all the fees for copies of accounts and of entries in registers levied by the Board under the provisions of sub-section (2) of section 114 and sub-section (8) of Section 137.
