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[Cites 0, Cited by 0] [Section 78(3)] [Section 78] [Entire Act]

State of Rajasthan - Subsection

Section 78(3)(v) in Rajasthan Co-operative Societies Act, 1965

(v)the liquidator or the Insured Co-operative Bank or transferee Bank, as the case may be, shall be under an obligation to repay the deposit to 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.