(1) To the General Fund shall be credited-- (a) all sums received by the Central Warehousing Corporation other than those referred to in sub-section (1) of section 16; and (b) such grants and loans as the Central Government may make for the purposes of the General Fund. (2) The General Fund shall be applied-- (a) for meeting the salary, allowances and other remuneration of the officers and other employees of the Central Warehousing Corporation; (b) for meeting the other administrative expenses of the Corporation; and (c) for carrying out the purposes of this Act: 1 [Provided that the General Fund shall not be applied for meeting the expenses referred to in clause (c) or clause (d) of sub-section (2) of section 16.]Open in Lexace · Ask the AI about this section
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