Section 4(2) in The National Bank For Agriculture And Rural Development Act, 1981
(2)[ The capital of the National Bank which has been subscribed to by the Reserve Bank valued at twenty crore rupees as on the date immediately preceding the commencement of the National Bank for Agriculture and Rural Development (Amendment) Act, 2017 shall, on such commencement, stand transferred to, and vested in, the Central Government.Provided that the National Bank may issue capital to such institution and persons in such manner as may be notified by the Central Government:Provided further that the shareholding of the Central Government shall not at any time be less than fifty-one per cent. of the total subscribed capital.
