Section 20 in The State Financial Corporations (Amendment) Act, 2000
20. Amendment of section 28.- In section 28 of the principal Act, in sub- section 1, for clause (d), the following clause shall be substituted, namely:-" (d) grant any form of assistance to any industrial concern in respect of which the aggregate of the paid- up share capital and free reserves exceeds ten crores of rupees or such higher amount not exceeding thirty crores of rupees as the State Governme t, on the recommendation of the Small Industries Bank, may, by notification in the Official Gazette, specify.".
