Section 17(1) in The Gujarat Scheduled Castes Development Corporation Act, 1985
(1)The State Government may provide to the Corporation such sum not exceeding [fifty crores of rupees] [These words were substituted for the words 'ten crores of rupees' by Gujarat 1 of 2001, section 3 (w.r.e.f. 26-12-2000).] as the State Government may think fit as capital that may be required by the Corporation for the purpose of carrying out its functions:Provided that where the capital initially provided is less than [fifty crores of rupees] the State Government may, from time to time, increase the capital to sum not exceeding [fifty crores of rupees.] [These words were substituted for the words 'ten crores of rupees' by Gujarat 1 of 2001, section 3 (w.r.e.f. 26-12-2000).]
