The Road Transport Corporations Act, 1950

25. Guarantee by the State Government.

The shares of a Corporation shall be guaranteed by the State Government as to the payment of the principal and the payment of the annual dividend at such minimum rate as may be fixed by the State Government by notification published in the Official Gazette at the time of issuing the shares,

1. Subs. by Act 63 of 1982, s.12 (w.e.f. 13-11-1982).
2. Ins. by s. 16 & Sch., ibid. (w.e.f. 13-11-1982).