Section 73 in The Maharashtra Maritime Board Act, 1996
73. General Fund of board.
The Board shall have and maintain in its own fund called the General Fund of the Board to which shall be credited all moneys received by or on behalf of the Board under the provisions of this Act and all moneys received by it from the Government by way of grants, subventions, loans and advances, and as the conservator of the Ports and of their approaches or as the body appointed under section 36 of the Indian Ports Act.
