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[Cites 0, Cited by 4] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(b) in The National Housing Bank Act, 1987

(b)the maximum amount of advances or other finance accommodation or investment in shares and other securities which, having regard to the paid-up capital, reserves and deposits of the housing finance institution and other relevant considerations, may be made by that housing finance institution to any person or a company or to a group of companies.]