84H. [ Application of sinking funds. [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 27.]
- The two Trustees referred to in sub-section (1) of section 84-G, in whose names any sinking fund is invested may, from time to time, apply the same, or any part thereof, in or towards the discharge of the loan or any part of the loan for which such fund was established ; and until such loan is wholly discharged, shall not apply the same for any other purpose.]
