Section 5(1) in The Bonded Labour System (Abolition) Ordinance, 1975
(1)The authorised capital of the corporation shall be ten crores of rupees divided into 10,000 shares of rupees ten thousand each, of which two thousand fully paid-up share of ten thousand rupees each, shall be issued in the first instance, and the remaining shares may, with the prior sanction of the State Government, be issued from time to time by the corporation as and when the corporation, may deem fit.
