Section 46C(2) in The Reserve Bank of India Act, 1934
(2)The amount in the said fund shall be applied by the Bank only to the following objects, namely:—***(c)the making to the Exim Bank 4or the Reconstruction Bank or the Small Industries Bank, as the case may be of loans and advances for the purposes of any business of the Exim Bank or the Reconstruction Bank or the Small Industries Bank, as the case may be;(d)the purchasing of bonds and debentures issued by the Exim Bank or the Reconstruction Bank, or the Small Industries Bank, as the case may be.
