Section 10 in The M.P. State Warehousing Corporation Rules, 1971
10. Conditions of first allotment of shares.
(1)Subject to the provisions of the Act and these rules, share of the Corporation shall be under the control of the Board of Directors.(2)The first allotment of share shall be made by the Board of Directors, in accordance with the provisions of Section 19.(3)The Board of Directors may make allotment of shares cither in full, or in part depending on the number of the shares issued by the Corporation.
