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[Cites 0, Cited by 0] [Section 23A(2)] [Section 23A] [Entire Act]

Union of India - Subsection

Section 23A(2)(c) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961

(c)to meet the whole or any part of the liability on account of depreciation in assets, contributions to staff and superannuation and other funds, or other expenses incurred or to be incurred by the Corporation, as may be decided by the Board.]