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Union of India - Section

Section 163 in The Finance Act, 2018

163. Amendment of Section 3.

- In the National Housing Bank Act, 1987 (hereafter in this Part referred to as the principal Act), in section 3,-
(a)in sub-section (3), for the words "Bombay or at such other place as the Reserve Bank", the words "New Delhi or at such other place as the Central Government" shall be substituted;
(b)in sub-section (4), for the words "the Reserve Bank", the words "the Central Government" shall be substituted.