Section 17 in The West Bengal Minorities Development And Finance Corporation Act, 1995
17. Additional capital. -
If after the issue of shares under sub-section (2) of section 16, the 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 (3), (4), (5) and (6) of section 16 shall mutatis mutandis apply to such shares.
