Section 103 in The States Reorganisation Act, 1956
103. Provisions as to the Madras Industrial Investment Corporation.
(1)As from the appointed day, the Madras Industrial Investment Corporation constituted for the existing State of Madras shall be deemed to have been constituted for that State with its area as altered by the provisions of Part II.(2)The State of Madras shall be liable to pay to each of the new States of Kerala and Mysore on account of its share of the paid-up capital of the said Corporation such amount as the Central Government may by order determine. 350
