Section 18(3) in The National Bank For Agriculture And Rural Development Act, 1981
(3)All rights, liabilities, interests, privileges and obligations of whatever nature (including the rights and obligations arising by way of purchase, sale and rediscount of any bills of exchange and promissory notes) of the Reserve Bank in relation to any asset or liability referred to in sub-section (1) or any loan or advance referred to in sub-section (2) shall stand transferred to and vest in the National Bank on the date on which such asset or liability stands transferred to the National Bank under sub-section (1), or, as the case may be, such loan or advance becomes under sub-section (2) a loan or advance granted by the National Bank.
