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

Union of India - Subsection

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

(iii)all amount received for the purpose of the fund by way of loans, gifts, grants, donations, benefactions or otherwise from the Government or any other person in or outside India;