Section 2 in The Red Cross Society (Allocation Of Property) Act, 1936
2. Apportionment of corpus of property of Indian Red Cross Society.
Notwithstanding anything contained in the Indian Red Cross Society Act, 1920 , (15 of 1920 ) an amount equal to seven per cent of the corpus of the property vested by the said Act in the Indian Red Cross Society (which amount is in this Act referred to as the Fund) shall be set apart to be administered in the Province of Burma as a trust by such body of trustees as the High Court of Judicature at Rangoon may appoint, and in accordance with, and for such of the purposes referred to in section 7 of the said Act as may be contained in, any scheme settled by the said High Court.
