84E. [ Establishment and maintenance of sinking fund. [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 27.]
(1)Wherever the [State] Government has approved the repayment of a loan from a sinking fund, the Trust shall establish such a fund, and shall pay into it every year, until the loan is repaid, a sum so calculated that, if regularly paid throughout the period approved by the [State] [Substituted for 'Provincial' by A. O. 1950.] Government, it would, with accumulations in the way of compound interest, be sufficient after payment of all expense, to pay off the loan at the end of that period.(2)The rate of interest on the basis of which the sum referred to in sub-section (1) shall be calculated shall be such as may be prescribed by the [State] [Substituted for 'Provincial' by A. O. 1950.] Government.]
