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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Mizoram - Subsection

Section 130(v) in Mizoram Cooperative Societies Act, 2006

(v)the liquidator or the insured bank or the transferee bank, as the case may be, shall be under an obligation to repay the Corporation in the circumstances, to the extent and in the manner referred to in section 21 of the Deposit Insurance & Credit Guarantee Corporation Act, 1961.