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[Cites 0, Cited by 0] [Section 13A(2)] [Section 13A] [Entire Act]

Union of India - Subsection

Section 13A(2)(iii) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961

(iii)[ every co-operative bank which has come into existence after the commencement of Deposit Insurance Corporation (Amendment) Act, 1968 (56 of 1968), as a result of the division of any other co-operative society carrying on business as a co-operative bank, or the amalgamation of two or more co-operative societies carrying on banking business, at the commencement of the Banking Laws (Application to Co-operative Societies) Act, 1965 (28 of 1965), or at any time thereafter, within three months of its having made an application for a license under the said section.]