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[Cites 0, Cited by 0] [Section 13D(2)] [Section 13D] [Entire Act]

Union of India - Subsection

Section 13D(2)(i) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961

(i)if, on the basis of the returns, statements or information furnished to the Reserve Bank under or in pursuance of the provisions of the Banking Regulation Act, 1949 (10 of 1949), the Reserve Bank is of opinion that the co-operative bank is unable to pay its debts; or