Section 13(3) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
(3)[ The provisions of clauses (a), [* *] [Inserted by Act 21 of 1976, Section 33 (w.r.e.f. 26.9.1975). ],[(c), (d) and (h) of sub-section (1) shall apply to a Regional Rural Bank as they apply to a banking company.] [Inserted by Act 21 of 1976, Section 33 (w.r.e.f. 26.9.1975). ]
