Section 8 in The M.P. State Warehousing Corporation Rules, 1971
8. The Authorised Capital of the Corporation.
- The authorised capital of the Corporation under sub-section (1) of the Section 19 shall be [Ten crores] [Substituted by Notification No F-19-83-90-XXIX-I, dated 22-2-1994.] of rupees.
