If, after the issue of shares under section 23 a Corporation requires any further capital, the Corporation may, with the previous sanction of the State Government, raise such additional capital by the issue of new shares and the provisions of sub-sections (2) , 1 [ (2A) ] (3), (4), (5) and (6) of the said section shall apply to the issue of such shares.Open in Lexace · Ask the AI about this section
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