Section 37A(2) in The National Bank For Agriculture And Rural Development (Amendment) Act ,2000
(2)The provisions of sub- section (1)-(a)shall not apply to any borrower, if the National Bank is satisfied that it is necessary in the public interest to enter into business with that borrower and entering into any kind of business with such borrower shall be in accordance with and subject to such conditions and limitations, as may be approved by the Board;(b)shall not apply to any transaction relating to the business entered into prior to the commencement of the National Bank for Agriculture and Rural Development (Amendment) Act, 2000 , and all such business and any transaction in relation thereto may be implemented or continued as if that Act had not come into force;(c)shall apply only so long as the conditions precedent to such disability as set out in the said sub- section continue.'.
