Section 5 in Himachal Pradesh Ex-servicemen Corporation Act, 1979
5. Capital of Corporation.
- The authorised capital, of the Corporation shall be such sum not exceeding two crores of rupees as the Government may initially fix:Provided that where the capital initially fixed is less than two crores of rupees, the Government may, from time to time, increase the capital to such sum not exceeding two crores of rupees as it may think fit.Explanation. - The expression "authorised capital" for the purpose of this section shall not include the grant-in-aid received by the Corporation for specific purposes.
