Section 4H in The State Financial Corporations (Amendment) Act, 2000
4H. Transfer of share capital to Small Industries Bank.- On such date as the Central Government may, by notification in the Official Gazette, notify (hereinafter referred to as the notified date) all the shares of every Financial Corporation subscribed by the Development Bank and the amount outstanding in espect of loans in lieu of capital provided by the Development Bank as on the date immediately preceding the notified date, shall stand transferred to, and vested in, the Small Industries Bank, such transfer shall be at such rate and be paid in cash or s ch other manner as may be mutually agreed upon between the Development Bank and the Small Industries Bank.".
