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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(6) in Road Transport Corporations Act, 1950

(6)The Corporation may at any time, with the previous approval of the State Government, redeem the shares issued to the other parties under sub-section (4) in such manner as may be prescribed.[Substituted by Act 63 of 1982, Section 12, for Sub-Section (2) (w.e.f. 13.11.1982).]
[Delhi].In its application to the Union territory of Delhi , in Section 23,(1) For sub-S. (1), substitute the following sub-section, namely,(1) The State Government may provide to a Corporation established by that Government any capital that may be required by the Corporation for the purpose of carrying on its undertaking or for purposes connected there with on such terms and conditions, not inconsistent with the provisions of this Act, as that Government may determine.(2) In sub-S. (3), the words the Central Government and in consultation with the Central Government shall be omitted.Delhi Road Transport Laws (Amendment)Act, 1971 (71 of 1971), Section 7 and Sch . I (w.r.e.f .3-11-1971 ).