Section 133A(v) in The Orissa Co-operative Societies Act, 1962
(v)the Liquidator of the insured Co-operative Bank or the transferee bank, as the case may be, shall be under an obligation to repay the Deposit Insurance Corporation established under the [Deposit Insurance and Credit Guarantee Corporation Act, 47 of 1961] [Substituted by Orissa Act 1 of 2008 Section 24 (O.G.E. No. 654 dated 20.3.2008).], in the circumstances, to the extent and in the manner provided in Section 21 of that Act.
