Section 28(1) in Road Transport Corporations Act, 1950
(1)Where [the whole or part of the capital of a Corporation] [Substituted by Act 63 of 1982, Section 16 and Sch., for " the capital of a Corporation" (w.e.f. 13.11.1982).] is provided by the Central Government and the State Government under sub-section (1) of section 23, the Corporation shall pay interest on such capital at such rate as may, from time to time, be fixed by the State Government in consultation with the Central Government and such interest shall be deemed to be a part of the expenditure of the Corporation.
