(1)The capital of a State Food Corporation shall be such sum not exceeding ten crores of rupees as the Central Government may, after consultation with the Food Corporation of India, fix.(2)The Central Government may, after such consultation, from time to time increase the capital of the State Food Corporation to such extent and in such manner as that Government may determine.(3)Such capital shall be provided--(a)by the Central Government after due appropriation made by Parliament by law for the purpose, and(b)by the Food Corporation of India. in such proportion and subject to such terms and conditions as may be determined by the Central Government.
