Section 20 in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989
20. Discharge.
- The National Housing Bank shall be discharged from all liability in respect of the bond or bonds paid on maturity or in place of which a duplicate, renewed, sub-divided or consolidated bond or bonds has or have been issued :(a)in the case of payment, after the lapse of four years from the date on which payment was due.(b)in the case of a duplicate bond after the lapse of four years from the date of the publication under regulation 13 of the list in which the bond is first mentioned, or from the date of payment of interest on the original bond, whichever date is later;(c)in the case of a renewed bond or of a new bond issued upon sub-division or consolidation after the lapse of four years from the date of issue thereof.
