82. [ Application of Trust Fund. [Substituted by Central Provinces and Berar Act XXXIV of 1949, section 25.]
(1)Subject to the provisions of this Act, the Trust Fund shall be applicable only to the payment of the charges and expenses incidental to the several matters in this Act, and to any other purpose for which by or under this Act or under any other enactment for the time being in force powers are conferred or duties imposed upon the Trust.(2)The Trust may grant loans to its employees from the Trust Fund on such conditions and for such purposes as may be prescribed by regulations.].
