(1) The original capital of the Corporation shall be such sum not exceeding one hundred crores of rupees as the Central Government may fix. (2) The Central Government may from time to time increase the capital of the Corporation to such extent and in such manner as that Government may determine. (3) Such capital may be provided by the Central Government from time to time after due appropriation made by Parliament by law for the purpose and subject to such terms and conditions as may be determined by that Government.Open in Lexace · Ask the AI about this section
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