Section 2(i) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
(i)[ "insured bank" means [[a banking company] [Substituted by Act 56 of 1968, Section 3, for Clause (i). ] [or a corresponding new bank] [ Inserted by Act 1 of 1984, Section 56 (w.r.e.f. 1.7.1971).] [or a Regional Rural Bank] [ Inserted by Act 21 of 1976, Section 33 (w.r.e.f. 26.9.1975).][or an eligible co-operative bank for the time being registered under the provisions of this Act and includes for the purposes of sections 16, 17, 18 and 21,- [Substituted by Act 56 of 1968, Section 3, for Clause (i). ](i)[ a banking company referred to in clause (a) or clause (b) of sub-section (1) of section 13, or(ia)a corresponding new bank to which the provisions of clause (a) of sub-section (1) of section 13 apply, or](ii)[ a co-operative bank referred to in clause (a) or clause (b) of section 13-C, the registration whereof has been cancelled under section 13, or as the case may be, under section 13-C;] [Substituted by Act 56 of 1968, Section 3, for Clause (i). ]
