20. Power to call for repayment before agreed period. - Notwithstanding anything to the contrary contained in any agreement, the National Housing Bank may, by notice in writing, require any borrowing [institution] to discharge forthwith in full its liabilities to the National Housing Bank-
(a)if it appears to the Board that false or misleading information in any material particular was given in the application for the loan or advance; or(b)if the borrowing [institution] [ Substituted by Act 15 of 2000, Section 12, for " housing finance institution" (w.e.f. 12.6.2000).] has failed to comply with any of the terms of the agreement with the National Housing Bank in the matter of the loan or advance; or(c)if there is a reasonable apprehension that the borrowing [institution] [ Substituted by Act 15 of 2000, Section 12, for " housing finance institution" (w.e.f. 12.6.2000).] is unable to pay its debts or that proceedings for liquidation may be commenced in respect thereof; or(d)if for any reason, it is necessary so to do to protect the interests of the National Housing Bank.
