Central Government Act
Section 4(1) in The State Financial Corporations Act, 1951
(1) The authorised capital of the Financial Corporation shall be such sum as may be fixed by the State Government in this behalf, 1[ but it shall not be less than fifty lakhs of rupees or exceed fifty crores of rupees: Provided that the Central Government may, on the recommendation of the Development Bank, by notification in the Official Gazette, increase the authorised capital up to one hundred crores of rupees.]