Section 19 in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970
19. Guarantee Fund.
(1)To the Guarantee Fund shall be credited every year such sum as may be placed at the disposal of the Corporation for that purpose by the State Government and the interest accrued from time to time on such sum shall also be added every year to this Fund.(2)The Corporation may also contribute to this Fund such portion of its net profits as may be decided by the Board.
