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[Cites 0, Cited by 3] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(a) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961

(a)the liquidator shall, within such time and in such manner as may be prescribed, repay to the Corporation out of the amount, if any, payable by him in respect of any deposit such sum or sums as make up the amount paid or provided for by the Corporation in respect of that deposit;