Section 4(2) in The Warehousing Corporations Act, 1962
(2)[The Central Government shall, after due appropriation made by Parliament by law for the purpose,] [Substituted by act 42 of 1976, Section 3, for "The Central Government shall" (w.e.f. 24-3-1976)] subscribe for forty per cent. of the share capital issued at any time and the remaining sixty per cent. of the share capital may be subscribed for within such period and in such proportion as may be specified by the Central Government, by the following institutions, namely:--(a)the State Bank;(b)other scheduled banks;(c)co-operative societies;(d)insurance companies, investment trusts and other financial institutions;(e)recognised associations and companies dealing in agricultural produce or any notified commodity.
