Section 13(1) in The National Co-Operative Development Corporation Act, 1962
(1)The Corporation shall maintain a fund called the National Co-operative Development Fund (hereinafter referred to as the Fund) to which shall be credited--(a)all moneys and other securities transferred to it under clause (a) of sub-section (2) of section 24;(b)the grants and other sums of money by way of loans paid to the Corporation by the Central Government under section 12;(ba)[ all moneys borrowed under section 12A;] [Inserted by Act 3 of 1974, Section 12 (w.e.f. 7-4-1975)](bb)[ all moneys received under section 12B;[Inserted by Act 45 of 2002 (w.e.f. 14.8.2002) ](bbb)all moneys received for services rendered](c)such additional grants, if any, as the Central Government may make to the Corporation for the purposes of this Act; and(d)such sums of money as may, from time to time, be realised out of repayment of loans made from the Fund or from interest on loans or dividends [or other realisations] [Inserted by Act 3 of 1974, Section 12 (w.e.f. 7-4-1975)] on investments made from the Fund.
