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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(i) in National Housing Bank (Slum Improvement And Low Cost Housing Fund) Regulation, 1993

(i)forty per cent of the amount deposited by any person voluntarily to the National Housing Bank in accordance with the scheme framed under Section 14(hh) of the Act for the purpose of voluntary Deposits (Immunities and Exemptions) Act 1991 (47 of 1991);