Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

(3)Subsequent issues of share capital may be subscribed by the State Government and the Central Government in such proportion as may be mutually agreed upon between both the Governments.