LexSection 37 — General Fund and other funds.
The National Housing Bank Act, 1987
(1) With effect from such date as 1 [the Central Government] may specify, the National Housing Bank shall establish a fund to be called the General Fund and all payments by the National Housing Bank shall be made out of the said General Fund. (2) The Board may, and shall, if so directed by 1 [the Central Government], create a special fund or a reserve fund or such other funds as may be prescribed.Open in Lexace · Ask the AI about this section