LexSection 4 — Capital of Corporation.
The Deposit Insurance and Credit Guarantee Corporation Act, 1961
1 [ 4. Capital of Corporation. --(1) The authorised capital of the Corporation shall be one crore of rupees but the Central Government may, in consultation with the Reserve Bank, increase such capital from time to time, so, however, that the total authorised capital shall not exceed 2 [fifty crores of rupees]. (2) The 3 [issued capital] for the time being of the Corporation shall be fully paid-up and shall stand allotted to the Reserve Bank.]Open in Lexace · Ask the AI about this section