Section 4 in The Export-Import Bank Of India Act, 1981
4. Authorised capital.—
(1)The authorised capital of the Exim Bank shall be ten thousand crores of rupees:Provided that the Central Government may, by notification, increase the said capital up to an amount that it may deem necessary from time to time.(2)The issued capital of the Exim Bank shall be wholly subscribed by the Central Government.
