Section 4A(c) in Assam Co-Operative Societies Act, 2007
(c)The liquidator or the insured Cooperative Bank or the transferee Cooperative Bank, as the case may be, shall be under an obligation to repay the Corporation in the circumstances, to the extent and in the manner referred to in Section 21 of the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (Act No. 47 of 1961).
