Section 224(2) in Insolvency And Bankruptcy Code, 2016
(2)There shall be credited to the Fund the following amounts, namely-(a)the grants made by the Central Government for the purposes of the Fund;(b)the amount deposited by persons as contribution to the Fund;(c)the amount received in the Fund from any other source; and(d)the interest or other income received out of the investment made from the Fund.
