Section 10 in The National Bank For Agriculture And Rural Development (Amendment) Act ,2000
10. Amendment of section 19.- In section 19 of the principal Act,-
(i)for clause (a), the following clause shall be substituted and shall be deemed to have been substituted with effect from the 26th day of September, 2000 , namely:-" (a) issue and sell bonds, debentures and other financial instruments with or without guarantee of the Central Government on such terms and conditions as may be approved by the Board;";(ii)for clauses (b) to (e), the following clauses shall be substituted, namely:-" (b) borrow money from the Reserve Bank repayable on demand or otherwise on such terms and conditions including the terms relating to security and purposes as may be specified by the Reserve Bank;(c)borrow money from the Central Government and from any other authority or organisation or institution approved by the Board, on such terms and conditions as may be agreed upon;(d)accept from the Central Government, a State Government, a local authority, a State land development bank, a State co- operative bank or a scheduled bank or any person or body, whether incorporated or not, deposits repayable on such terms as the National Bank may, with the approval of the Reserve Bank, fix; and(e)receive gifts, grants, donations or benefactions from the Central Government or any State Government or any other source.".
