LexSection 21 — Grants and contribution.
The National Bank for Financing Infrastructure and Development Act, 2021
(1) The Central Government may support the Institution through grants or contribution, as and when necessary, in the form of cash or marketable Government securities. (2) Without prejudice to the generality of the foregoing, the Central Government shall, by the end of the first financial year from the establishment of Institution, grant or contribute an amount of five thousand crore rupees to the Institution in the form of cash or marketable Government securities.Open in Lexace · Ask the AI about this section