LexSection 31 — Funds of Food Corporation.
The Food Corporations Act, 1964
(1) A Food Corporation shall have its own fund and all receipts of the Corporation shall be credited thereto and all payments of the Corporation shall be met therefrom. (2) Such fund shall be applied for meeting all administrative expenses of the Food Corporation and for carrying out the purposes of this Act.Open in Lexace · Ask the AI about this section