Section 10(1) in The Chhatrapati Shivaji Maharaj Vastu Sangrahalaya, Act, 1909
(1)In respect of any sinking fund which by this Act the Board are directed or empowered to invest in public securities or in such other securities as the [Provincial Government] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] may approve in this behalf, it shall be lawful for the Board to reserve and set apart for the purposes of any such investment any debentures to be issued on account of any loan for which the sanction of the [Provincial Government] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] shall have been duly obtained, provided that the intention so to reserve and set apart such debentures shall have been notified as a condition of the issue of the loan.
