Section 4(2) in The Industrial Reconstruction Bank Of India Act, 1984
(2)The initial paid-up capital of the Reconstruction Bank shall be rupees fifty crores which shall be obtained,--(a)by the appropriation, out of the assets of the Corporation which stand transferred to the Reconstruction Bank by virtue of the provisions of section 5, of a sum of rupees twenty crores, being an amount equal to the amount paid-up on the shares of the Corporation;(b)by the conversion, to the extent of rupees twenty crores, of the loans granted by the Central Government to the Corporation, into the capital of the Reconstruction Bank; and(c)by the subscription, by the Central Government, to the paid-up capital of the Reconstruction Bank, of a sum of rupees ten crores.
