Lexace IndiaOpen Lexace ›

Section 21 — Investment of funds.

The Inland Waterways Authority of India Act, 1985
The Authority may invest its funds (including any reserve fund) in the securities of the Central Government or in such other manner as may be prescribed.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›