Section 5 — Authorised capital.

The Regional Rural Banks Act, 1976
The authorised capital of each Regional Rural Bank shall be 1 [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 2 [National Bank] and the Sponsor Bank, increase or reduce such authorised capital; so, however, that the authorised capital shall not be reduced below 3 [one crore of rupees, and the shares shall be, in all cases, fully paid-up shares of ten rupees each].

Official Hindi (PDF) ↗

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