Section 23(1) in Road Transport Corporations Act, 1950
(1)The Central Government and the State Government may provide to a Corporation established by the State Government, in such proportion as may be agreed to by both the Government, any capital that may be required by the Corporation for the purpose of carrying on the undertaking or for purposes connected therewith on such terms and conditions, not inconsistent with the provisions of this Act,as the State Government may, with the previous approval of the Central Government, determine.
