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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(b) in The National Housing Bank Act, 1987

(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