84F. [ Power to discontinue payments into sinking fund. [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 27.]
- Notwithstanding anything contained in section 84-E, if at any time the sum standing at the credit of the sinking fund established for the repayment of any loan, is of such amount that, if allowed to accumulate at the rate of interest prescribed under subsection(2)of that section, it will be sufficient to repay the loan at the end of the period approved by the [State] Government, then, with the permission of the [State] [Substituted for 'Provincial' by A. O. 1950.] Government, further annual payment into such fund may be discontinued.]
