Section 28(2) in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979
(2)After making provision for such reserve fund and for bad and doubtful debts and all other matters which are usually provided for any companies registered and incorporated under the Companies Act, 1956 (Central Act 1 of 1956) the balance of its annual net profits shall be paid to the State Government.
