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State of Madhya Pradesh - Section

Section 28 in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979

28. Allocation of surplus profit.

(1)The Nigam shall establish a reserve fund to which shall be credited every year such portion of its annual net profits as the Nigam thinks fit.
(2)After making provision for such reserve fund and for bad and doubtful debts and all other matters which are usually provided for any companies registered and incorporated under the Companies Act, 1956 (Central Act 1 of 1956) the balance of its annual net profits shall be paid to the State Government.