Section 2(e) in The Voluntary Deposits (Immunities and Exemptions) Act, 1991
(e)"scheme" means a scheme formulated by the National Housing Bank under the National Bank Act, 1987 (53 of 1987) for the purpose of enabling-(i)any person to make deposit with that Bank;(ii)such Bank to credit forty per cent. of the amount of such deposit to a special fund created for financing slum clearance and low cost housing for the poor; and(iii)the depositor to utilise the net deposit for any purpose specified by him;
