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Union of India - Section

Section 5 in THE REGIONAL RURAL BANKS ACT, 1976

5. Authorised capital.-

The authorised capital of each Regional Rural Bank shall be two thousand crore of rupees, divided into two hundred crore of fully paid-up shares of ten rupees each:Provided that the Central Government may, after consultation with the [National Bank] and the Sponsor Bank, increase or reduce such authorised capital; so, however, that the authorised capital shall not be reduced below one crore of rupees, and the shares shall be, in all cases, fully paid-up shares of tenrupees each.