Section 21 — Provision for depreciation and reserve and other funds.

The Faridabad Development Corporation Act, 1956
(1) The Corporation shall make such provision for depreciation and for reserve and other funds as the Central Government may from time to time direct. (2) The management of these funds, the sums to be carried from time to time to the credit thereof and the application of the moneys comprised therein shall be determined in accordance with such directions as the Central Government may from time to time issue.

Official Hindi (PDF) ↗

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