Section 14(h) in The National Housing Bank Act, 1987
(h)formulating one or more schemes, for the purpose of mobilisation of resources and extension of credit for housing;(hh)[ formulating a scheme for the purpose of accepting deposits referred to in clause (a) of section 2 of the Voluntary Deposits (Immunities and Exemptions) Act, 1991 and crediting forty per cent. of the amount of such deposits to a special fund created under section 37;] [ Added by Act 47 of 1991, Section 5 (w.e.f. 20.9.1991).]
