Section 24 in Road Transport Corporations Act, 1950
24. Additional capital of the Corporation
.If, after the issue of shares under section 23 a Corporation requires any further capital, the Corporation may, with the previous sanction of the State Government, raise such additional capital by the issue of new shares and the provisions of sub-sections (2) [(2-A)] [Inserted by Act 63 of 1982, Section 16 and Sch., (w.e.f. 13.11.1982).], (3), (4), (5)and (6) of the said section shall apply to the issue of such shares.
