Section 135A(v) in Arunachal Pradesh Co-operative Societies Act, 1978
(v)the liquidator or the incurred Co-operative bank or transferee bank, as the case may be, shall be under an obligation to repay the Deposit Insurance Corporation established under the Deposit Insurance Corporation Act, 1961 in the circumstances, to the extent and in the manner referred to in Section 21 of that Act.
