All receipts of the Corporation other than those referred to in sub-section (1) of section 23 1 [or in sub-section (1) of section 23A] shall be credited to the General Fund and all payments by the Corporation other than those referred to in sub-section (2) 1 [of section 23, or, as the case may be, sub-section (2) of section 23A] shall be made out of that Fund.Open in Lexace · Ask the AI about this section
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