Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 21 in The Inland Waterways Authority Of India Act, 1985 21. Investment of funds. The Authority may invest its funds (including any reserve fund) in the securities of the Central Government or in such other manner as may be prescribed.
