Section 29(2) in The National Housing Bank Act, 1987
(2)For the removal of doubts, it is hereby declared that the firms and unincorporated associations of individuals referred to in sub-section (1) shall continue to be governed by the provisions of Chapter III-C of the Reserve Bank of India Act, 1934 (2 of 1934).[29-A. Requirement of registration and net owned fund.
