Section 27(2) in The M.P. Rajya Beej Evam Farm Vikas Nigam Adhiniyam, 1980
(2)After making provisions for such reserve fund and for bad and doubtful debts and all other matters which are usually provided for by companies registered and incorporated under the Companies Act, 1956 (Central Act I of 1956) the balance of its annual net profits shall be paid to the State Government.
