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State of Madhya Pradesh - Section

Section 5 in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979

5. Capital of Nigam.

(1)The original capital of the Nigam shall be such sum not exceeding one crore of rupees as the State Government may fix.
(2)The State Government may, from time to time, increase the capital of the Nigam to such extent and in such manner, as the State Government may determine.
(3)Such capital may be provided by the State Government from time to time after due appropriation made by the State Legislature by law for the purpose and subject to such terms and conditions as may be determined by the State Government.Chapter-III Management of the Nigam