State Bank of India Act, 1955

4. Authorized capital

Subject to the provisions of this Act, the authorized capital of the State Bank shall be twenty crores of rupees divided into ⁶[two crores] of fully paid up shares of ⁷[ten rupees] each :

Provided that the Central Government may increase or reduce the authorized capital as it thinks fit so however that the shares in all cases shall be fully paid up shares of ⁷[ten rupees] each.