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[Cites 0, Cited by 0] [Section 46D] [Entire Act]

Union of India - Subsection

Section 46D(2) in The Reserve Bank of India Act, 1934

(2)The amount in the said Fund shall be applied by the Bank only to the following objects namely:—
(a)the making to the National Housing Bank of loans and advances for the purpose of any business of the National Housing Bank;
(b)the purchasing of bonds and debentures issued by the Nation­al Housing Bank.