Section 23(b) in The National Bank For Agriculture And Rural Development (Amendment) Act ,2000
(b)after clause (iii), the following clauses shall be inserted, namely:-(iv)may provide technical, legal, financial, marketing and administrative assistance to any person engaged in agriculture and rural development activities;(v)may provide consultancy services in the field of agriculture and rural development and other related matters in or outside India, on such terms and against such remuneration, as may be agreed upon;(vi)may perform the functions entrusted to or required of the National Bank by any other law for the time being in force; and(vii)do any other kind of business or undertake any other kind of activity which the Central Government or the Reserve Bank may authorise.".
