Section 4(5) in The State Financial Corporations Act, 1951
(5)[ If any shares allocated to any of the parties referred to in clauses (c) and (d) of sub-section (3) remain unsubscribed, they shall be subscribed for equally by the State Government and the [Small Industries Bank] [ Substituted by ct 43 of 1985, Section 4, for sub-Section (5) (w.e.f. 21-8-1985).].][4-A. Special class of shares.- ][(1) The State Government may, in consultation with the] [Substituted by Act 52 of 1975, Section 26, for sub-Section (1) (w.e.f. 16-2-1976). ][Small Industries Bank] [ Substituted by Act 39 of 2000, Section 4, for " Develpment Bank" (w.e.f. 5-9-2000).][, specify from time to time such part of the unissued capital of the Financial Corporation as shall be allocated for the issue of a special class of shares.] [Inserted by Act 77 of 1972, Section 4 (w.e.f. 30-12-1972). ]
