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] State of Gujarat - Section Section 6 in The Bombay Statutory Funds Act, 1959 6. Interest accruing on sums invested or reinvested to form part of Statutory Funds. - The interest which may from time to time accrue on sums under Section 4 or Section 5 shall form part of the respective Statutory Fund.
