Section 4(3) in The National Housing Bank Act, 1987
(3)[ The subscribed capital of one thousand four hundred and fifty crore rupees of the National Housing Bank, which has been subscribed to by the Reserve Bank, shall stand transferred to, and vested in the Central Government upon payment of the face value of the subscribed capital, to the Reserve Bank from such date as may be notified by the Central Government.] [Inserted by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.]
