Section 4 in The Industrial Development Bank Of India Act, 1964
(4)The Development Bank may establish offices, branches or agencies at any [** *] [ The word " other" omitted by Act 35 of 1986, Section 3 (w.e.f. 14.8.1986).] place in or outside India.[[4. Authorised capital .-(1) The authorised capital of the Development Bank shall be two thousand crores of rupees divided into one hundred and fifty crores fully paid-up equity shares of rupees ten each and subject to the provisions of section 4-E, fifty crores of fully paid-up redeemable preference shares of rupees ten each.
