Section 2 in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989
2. Definitions.
- In these regulations unless there is anything repugnant in the subject or context:(a)"The Act" means the National Housing Bank Act, 1987 (53 of 1987);(b)"Bonds" means the bonds issued and sold by the National Housing Bank under cl. (a) of sub-section (1) of Section 15 of the Act, whether before or after the coming into force of these regulations;(c)"Defaced Bond" means a bond which has been made eligible and rendered undecipherable in material parts and the material parts of a bond are those where :(i)the number, the issue to which it appertains and the face value of the bond, or payments of interest are recorded, or(ii)the endorsement or the name of the payee is written, or(iii)the renewal receipt or the memorandum of transfer is supplied;(d)"Form" means a form as set out in the schedule to these regulations;(e)"Lost Bond" means a bond which has actually been lost and shall not mean a bond which is in possession of some person adversely to the claimant;(f)"Multilated Bond" means a bond which has been destroyed, torn or damaged in material parts thereof;(g)"Office of Issue" means the Office of the National Housing Bank on the books of which a bond is registered or may be registered;(h)"Prescribed Officer" means such officers of National Housing Bank as may be authorised by the Board of Directors of the National Housing Bank for purposes of regulations 11, 12, 13, 14, 16, 17 and 18.(i)"Stock Certificate" means a stock certificate issued underregulation 3.
