LexSection 21 — General Fund.
The Export-Import Bank of India Act, 1981
All receipts of the Exim Bank other than those which are to be credited to the Export Development Fund under this Act shall be credited to a Fund to be called the General Fund and all payments by the Exim Bank, other than those which are to be debited to the Export Development Fund, shall be made out of the General Fund.Open in Lexace · Ask the AI about this section