Section 3 in The Gujarat State Famine Relief Fund Act, 1958
3. Establishment and maintenance of the [Gujarat] [This word was substituted for the word 'Bombay', by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] State Famine Relief Fund.
-The State Government shall establish and maintain in and for the State of [Gujarat] [This word was substituted for the word 'Bombay', by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] a Fund called "the [Gujarat] [This word was substituted for the word 'Bombay', by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] State Famine Relief Fund". The Fund shall consist of-(1)the securities (including cash balances, if any) mentioned in [Section 4 A] [These words, figure and letter were substituted for the word and figure 'section 4' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];(2)the interest which may, from time to time, accrue on such securities;(3)such other sums as the State Government may, from time to time contribute to the Fund under sub-section (2) of section 7 or otherwise; and(4)the interest which may, from time to time, accrue on the securities in which the sums to the credit of the Fund may be invested or reinvested under section 6.
