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

Union of India - Subsection

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

(d)[ to meet the whole or any part of the liability on account of the depreciation in assets, contributions to staff superannuation and other funds or other expenses incurred or to be incurred by the Corporation, as may be decided by the Board.] [Inserted by Act 21 of 1978, Section 8 (w.e.f. 15.7.1978). ]