Section 5(1) in The Gujarat Tribal Development Corporation Act, 1972
(1)The State Government may provide to the Corporation such sum not exceeding [twenty crores of rupees] [These words were substituted for the words 'fifteen crores of rupees' by Gujarat 5 of 1995, section 2] as the State Government may think fit as capital that may be required by the Corporation for the purpose of carrying out its functions or for purposes connected therewith.Provided that, where the capital initially provided is less than [twenty crores of rupees] [These words were substituted for the words 'fifteen crores of rupees' by Gujarat 5 of 1995, section 2] the State Government may, from time to time, increase the capital to such sum not exceeding [twenty crores of rupees] [These words were substituted for the words 'fifteen crores of rupees' by Gujarat 5 of 1995, section 2] as it may think fit.
