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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(1) in U.P. Area Development Act, 1976

(1)The authorised capital of the Authority shall be ten corers of rupees divided into ten thousand shares of ten thousand rupees each, or which two thousand fully paid up shares of ten thousand rupees each, shall be issued in the first instance, and the remaining shares, may, with the prior sanction of the State Government, be issued from time to time by the Authority as and when the Authority may deem fit.