Section 114(e) in The Tripura Co-operative Societies Act, 1974
(e)the liquidator or the insured co-operative bank or the transferee bank, as the case may be, shall be under an obligation to repay the Deposit Insurance Corporation established under the Deposit Insurance Corporation Act, 1961 (XLVII of 1961) in the circumstances, to the extent and in the manner referred to in Section 21 of the Act.
