Section 84G(1) in Nagpur Improvement Trust Act, 1936
(1)All moneys paid into any sinking fund shall, as soon as possible, be invested under the orders of the Trust in-(a)Government securities, or(b)securities guaranteed by the Central or any [State] Government, or(c)debentures issued by the Trust, in the joint names of the Secretary to the Government [Bombay] [Substituted for 'Madhya Pradesh' Bom. A.O. 1956.] in the Finance Department, and the Accountant General of the [Bombay] [Substituted for 'Madhya Pradesh' Bom. A.O. 1956.], to be held by them as trustees for the purpose of repaying from time to time, the loans for which the sinking fund is established.
