Section 13(2) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
(2)[ The provisions of clauses (a), [* *] [Section 13 renumbered as sub-Section (1) thereof and sub-Section (2) inserted by Act 5 of 1970, Section 20 (w.r.e.f. 19.7.1969). ][(c), (d) and (h) of sub-section (1) shall apply to a corresponding new bank as they apply to a banking company.] [Section 13 renumbered as sub-Section (1) thereof and sub-Section (2) inserted by Act 5 of 1970, Section 20 (w.r.e.f. 19.7.1969). ]
