Section 49(3)(a) in The National Housing Bank Act, 1987
(a)receives any deposit in contravention of any direction given or order made under Chapter V; or(aa)[ fails to comply with any direction given or order made by the National Housing Bank under any of the provisions of Chapter V; or] [Inserted by Act 15 of 2000, Section 25 (w.e.f. 12.6.2000). ]