Section 25 in Maharashtra Jeevan Authority Act, 1976
25. [Authority] [These words were substituted for the words 'Board' by Maharashtra 25 of 1997, Section 5.] Fund.
- [The Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall have its own fund to be called "the [Authority] [These words were substituted for the words 'Board' by Maharashtra 25 of 1997, Section 5.] 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.
