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42. Annual report on housing.- The National Housing Bank shall make an annual report to the Central Government and the Reserve Bank on the trend and progress of housing in the country and in that report may make such suggestions as it may think necessary or expedient for the development of housing and the Central Government shall, as soon as may be after the report is received by it, cause the same to be laid before each House of Parliament. 1. Subs. by Act 13 of 2018, s. 173, for "the Reserve Bank" (w.e.f 1-6-2018). 2. Subs. by s. 174, ibid, for "sub-section (1) of section 226 of the Companies Act, 1956 (1 of 1956)" (w.e.f 1-6-2018). 3. Subs. by Act 15 of 2000, s. 21, for "three months" (w.e.f. 12-6-2000).    |
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