Section 40(5) in The National Housing Bank Act, 1987
(5)The National Housing Bank shall furnish to the Central Government and the Reserve Bank within [four months] [ Substituted by Act 15 of 2000, Section 21, for " three months" (w.e.f. 12.6.2000).] from the date on which the annual accounts of the National Housing Bank are closed and balanced, a copy of its balance sheet as on the close of the relevant year together with a copy of the profit and loss account for the year and a copy of the auditors' report and a report of the working of the National Housing Bank during that year, and the Central Government shall, as soon as may be after they are received by it, cause the same to be laid before each House of Parliament.
