Section 14(1) in The Industrial Reconstruction Bank (Transfer of Undertakings and Repeal) Act, 1997
(1)The Central Government may reduce share capital of the Reconstruction Bank by,—(a)extinguishing or reducing the liability of any of its equity shares;(b)either with or without extinguishing or reducing liability on any of its equity shares, concealing any paid up share capital which is lost, or is unrepresented by available assets; or(c)either with or without extinguish or reducing liability on any of its equity shares, paying of any paid up share capital which is in excess of the wants of the Reconstruction Bank.
