LexSection 26 — Investment of funds by State Authority.
The Compensatory Afforestation Fund Act, 2016.
State Authority may invest funds available in the State Fund of such State in the securities of the Central Government and in scheduled banks in such manner as may be prescribed: Provided that the grants received from the State Government shall not be invested and shall be utilised for the purpose and in the manner prescribed.Open in Lexace · Ask the AI about this section