Section 7 in The Maharashtra Textile Companies (Acquisition and Transfer of Undertakings) Act, 1982
7. Shares to be issued by State Textile Corporation for the value of assets transferred to it by State Government.
- An amount equal to the value of assets of the undertakings of each Company transferred to, and vested in, the State Textile Corporation under sub-section (2) of section 3, shall be deemed to be the contribution made by the State Government to the equity capital of the Corporation; and for the contribution so made, the Corporation shall issue (if necessary after altering its memorandum and articles of association) to the State Government paid-up shares, in its equity capital, having a face value equal to the amount paid by the State Government as the amount for the acquisition of the said undertakings of the company concerned.
