Section 17(1) in Punjab Women and Children Development and Welfare Corporation Act, 1979
(1)The Corporation shall maintain a Fund called the Women and Children Development and Welfare Corporation Fund (hereinafter referred to as the Fund) to which shall be credited -(a)all moneys received by it from the State Government or Central Government or from any person or association of persons interested in or dealing with the development and welfare of women and children;(b)such sums of money as may, from time to time, be realized by way of repayment of loans made from the Fund or from interest, on loans;(c)all moneys borrowed under section 16; and(d)all moneys received by it from any other source.
