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[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

State of West Bengal - Subsection

Section 155(2)(v) in West Bengal Co-operative Societies Act, 2006

(v)the liquidator or the insured co-operative bank or the transferee bank as the case may be snail be under an obligation to repay the Deposit Insurance Corporation established under section 3 of the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (47 of 1961), in circumstances, to the extent and in the manner referred to in section 21 of the said Act.