Section 15 — Constitution of Fund.

(1) There shall be formed by the Board a Fund to be called the Coir Fund and there shall be credited thereto-- (a) the proceeds of the cess made over to the Board by the Central Government; (b) any other fee that may be levied and collected under this Act or the rules made thereunder; 1 [(c) any sum of money that may be paid by way of grants under section 14A.] (2) The Fund shall be applied towards meeting the expenses of the Board and the cost of the measures referred to in section 10.

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