(2)The surplus (if any) remaining after making the payments referred to in sub-section (1) shall,subject to the maintenance of a closing balance of one lakh of rupees, and[unless contributed permanently to the capital account under the direction of he State Government or advanced to the capital account under the provisions of section 127], andunless the [State Government], other directs,be invested, in the manner prescribed in section 101, towards the service of any loans outstanding after the expiry of sixty years from the commencement of this Act.
