RBI | Ss. 45-IA, 45-IB and 45-IC of RBI Act shall not apply to a non-banking financial company which is a Housing Finance Institution

Reserve Bank of India (RBI) declares that the provisions of Sections 45-IA, 45-IB and 45-IC of the Reserve Bank of India Act,

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Reserve Bank of India (RBI) declares that the provisions of Sections 45-IA, 45-IB and 45-IC of the Reserve Bank of India Act, 1934 shall not apply to a non-banking financial company which is a Housing Finance Institution as defined in clause (d) of Section 2 of the National Housing Bank Act, 1987.

Read the notification here: NOTIFICATION

Reserve Bank of India

[Notification dt. 18-11-2020]

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