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Transfer of subscribed capital by RBI to the Central Government upon payment of the face value of the subscribed capital- (Ministry of Finance ) (29 Apr 2019)

MANU/FNSV/0019/2019

Banking

In exercise of the powers conferred by sub-section (3) of section 4 of the National Housing Bank Act, 1987 (53 of 1987), the Central Government hereby notifies that the subscribed capital of one thousand four hundred and fifty crore rupees of the National Housing Bank by the Reserve Bank of India, stands transferred to, and vested in the Central Government upon payment of the face value of the subscribed capital, to the Reserve Bank, with effect from the 19th day of March, 2019.

Tags : TRANSFER SUBSCRIBED CAPITAL

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