Section 5 in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982
5. Capital of Nigam.
(1)The authorised capital of the Nigam shall be such sum not exceeding two crore of rupees as the State Government may, fix, from time to time.(2)In respect of such sum as may be provided by the State Government as capital of the Corporation, the State Government shall have power to impose such terms and conditions as it may deem fit.
