Section 17(3) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
(3)[ Where the Corporation pays under sub-section (2), any amount in respect of the deposit of a depositor to the liquidator, the liquidator shall pay or cause to be paid that amount to the depositor and any expenses incurred by the liquidator in making such payment shall be treated as expenses incurred in the winding up of the insured bank.] [ Inserted by Act 56 of 1978, Section 11.]
