Section 11 in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
11. Registration of new banking companies. - he Corporation shall register every new banking company as an insured bank as soon as may be after it is granted a license under section 22 of the [Banking Regulation Act, 1949 (10 of 1949)] [ Inserted by Act 1 of 1984, Section 58 (w.e.f. 15.2.1984).] [* * *] [ Certain words omitted by Act 1 of 1984, Section 59 (w.e.f. 15.2.1984).].
