Section 7(2) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010
(2)Where any liability is assumed by the State Government under sub-section (1) of section 25, they may call upon the State Textile Corporation to issue (if necessary, after amending the memorandum and articles of association of the Corporation) to the State Government additional paid-up shares, in its equity capital, having a face value equal to the amount of the liability assumed by the State Government under the said sub-section.
