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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(b) in Road Transport Corporations Act, 1950

(b)subscribed to by the Central Government or the State Government, as the case may be, by converting the whole or any part of the capital provided whether before or after the commencement of the Road Transport Corporations (Amendment) Act, 1982 to the Corporation by that Government under sub-section (1).]