Section 35 in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
35. Corporation to have access to records. - (1) The Corporation shall have free access to all such records of an insured bank [or a credit institution] perusal whereof may appear to the Corporation to be necessary for the discharge of its functions under this Act.
(2)The Corporation may require any insured bank [or credit institution] [ Inserted by Act 21 of 1978, Section 8 (w.e.f. 15.7.1978).] to furnish to it copies of any of the records referred to in sub-section (1) and the bank [or credit institution] [ Inserted by Act 21 of 1978, Section 8 (w.e.f. 15.7.1978).] shall be bound to comply with the requisition.
