Section 33(2) in The National Housing Bank Act, 1987
(2)Where, in the case of a housing finance institution, being a company, the auditor has made, or intends to make a report to the National Housing Bank under sub-section (1), he shall include in his report under [sub-section (2) of section 143 of the Companies Act, 2013 (18 of 2013)] [Substituted 'sub-section (2) of section 227 of the Companies Act, 1956 (1 of 1956)' by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.], the contents of the report which he has made, or intends to make, to the National Housing Bank.
