Section 3 in Bengal Bonded Warehouse Association Act, 1838
3. Capital stock and shares.-
And it is hereby enacted, that the sum of 10,00,000 Rupees subscribed for the purpose of the said Association by the persons hereby incorporated, shall be the Capital Stock of the said Association, and shall be divided into 2,000 shares of 500 Rupees each, and that every one of the persons hereby incorporated shall have one share of such Capital Stock for every 500 Rupees which such person shall have subscribed.
