Section 26(1) in Maharashtra Jeevan Authority Act, 1976
(1)[The Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall also have another fund to be called "the Loan Fund", which shall also be deemed to be a local fund and to which shall be credited all moneys received by or on behalf of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] by way of loans.
