Section 14(e) in The National Housing Bank Act, 1987
(e)drawing, accepting, discounting or rediscounting, buying or selling and dealing in bills of exchange, promissory notes, bonds, debentures, hundies, coupons and other instruments by whatever name called;(ea)[ buying, selling or otherwise dealing in any loans or advances secured by mortgage or charge of the immovable property relating to scheduled bank or housing finance institutions;(eb)creating one or more trusts and transferring loans or advances together with or without securities therefor to such trusts for consideration;(ec)setting aside loans or advances held by the National Housing Bank and issuing and selling securities based upon such loans or advances so set aside in the form of debt obligations, trust certificates of beneficial interest or other instruments, by whatever name called, and to act as trustee for the holders of such securities;(ed)setting up of one or more mutual funds for undertaking housing finance activities;(ee)undertaking or participating in housing mortgage insurance;] [ Inserted by Act 15 of 2000, Section 7 (w.e.f. 12.6.2000).]
