Section 11(1) in THE ANDHRA PRADESH PULSES BOARD ACT, 2020
(1)There shall be formed a Fund to be called the Pulses Development Fund and there shall be credited thereto,–(a)fee collected under sub- section (1) of section 10;(b)any grants or loans granted by the Government for the purposes of this Act;(c)any grants or donations or loans that may be made by any person, voluntary organizations or institutions for the purposes of this Act including loans under section 12:Provided that no such grant, loan or donation shall be credited to the Fund except with the prior approval of the Government.
