Section 2 in The National Housing Bank (Tax Saving) Term Deposit Scheme, 2008
2. Definitions.
(1)In this scheme, unless the context otherwise requires,(a)"Act" means the National Housing Bank Act, 1987 (53 of 1987);(b)"depositor" means-(i)An individual; or(ii)A Hindu Undivided Family by whom money is deposited in the term deposit in accordance with this scheme;(c)"Form" means a form as specified by the National Housing Bank;(d)"Term deposit" means a deposit with the National Housing Bank for a fixed period of five years;(e)"Year" means a year commencing on the Ist day of April;(f)"all other words and expressions used in the scheme, but not defined and defined in the Act, shall have the meanings respectively assigned to them in the Act.
