Section 21 in The West Bengal Development Corporation Act, 1954
21. Guarantee by State Government in respect of shares. -
The shares of the Corporation shall be guaranteed by the State Government as to the payment of the principal and as to the payment of annual dividend at such rate not being less than five per cent, per annum or more than seven per cent, per annum, as may be fixed by the State Government by notification published in the Official Gazette at the time Of issuing the shares.
