Section 14 in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
14. Intimation of registration. - (1) Where the Corporation has registered any [[banking company, Regional Rural Bank] [or a co-operative bank] [Substituted by Act 56 of 1968, Section 8, for " banking company" . ] as an insured bank, it shall, within thirty days of its registration, send an intimation in writing to the [[banking company, Regional Rural Bank] [Substituted by Act 56 of 1968, Section 8, for " banking company" . ] [or a co-operative bank] [Substituted by Act 56 of 1968, Section 8, for " banking company" . ] or co-operative Bank that it has been registered as an insured bank.
(2)Every such intimation shall indicate the manner in which the premium payable by the bank under section 15 may be calculated.
