Section 4 in The National Bank For Agriculture And Rural Development (Amendment) Act ,2000
4. Amendment of section 4.-
In section 4 of the principal Act,-(i) in sub- section (1), in the proviso, for the words" five hundred crores", the words" five thousand crores" shall be substituted;(ii)for sub- section (2), the following shall be substituted, namely:-" (2) The capital of the National Bank shall be subscribed to by the Central Government and the Reserve Bank to such extent and in such proportion as may be notified by the Central Government in consultation with the Reserve Bank, from time to time: Provided that the National Bank may issue capital to such institutions and persons in such manner as may be notified by the Central Government: Provided further that the combined shareholding of the Central Government and the Reserve Bank shall not at any time be less than fifty- one per cent. of the total subscribed capital.".
