Section 19 in The West Bengal Backward Classes Development And Finance Corporation Act, 1995.
19. Additional capital. -
If after the issue of shares under sub-section (2) of section 18, the Corporation requires any further capital, the Corporation may, with the previous sanction of the State Government, raise such additional capital by the issue of new shares and the provisions of sub-sections (3), (4), (5) and (6) of section 18 shall mutatis mutandis apply to such shares.
